ANIL KUMAR SINGH Vs. HIDAYATULLAH NATIONAL LAW UNIVERSITY

JUDGEMENT

(1.) All the above referred writ appeals heard analogously and decided together by this common order because common question of law has been raised and the grounds of challenge are overlapping with each other.

(2.) The present writ appeals are arising out of orders passed by the learned Single Judge in the respective writ petitions wherein the prayer to quash the disciplinary proceedings commenced against them on the basis of the authorities who are in hold of the proceedings do not have jurisdiction, were dismissed.

(3.) The facts of the case, in brief, are that :