G. KESAVAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Though these three Writ Petitions were filed independently by three different Writ Petitioners, in view of the prayer that has been sought in these Writ Petitions which is one and the same and the issue raised in these Writ Petitions is a common one, all these three Writ Petitions were heard together and are disposed of by this Common Order.

(2.) The facts in nutshell which are required to be noticed for the disposal of these Writ Petitions are as follows:

(3.) The challenge that has been made in these Writ Petitions, according to the Petitioners Counsel Mr. N. Subramaniyan and Ms. R. Vidhya, are in two fold.