(1.) This common order will govern these four writ petitions. In other words, this common order will dispose of these four writ petitions.
(2.) Mr.M.Aravind Subramaniam, learned counsel for writ petitioners in all four writ petitions and Mr.R.P.Pratap singh, Government Advocate on behalf of of all three respondents in all four writ petitions are before this Court.
(3.) With consent of learned counsel on both sides, main writ petitions are taken up, heard out and are being disposed of.