YATENDRA Vs. UP

JUDGEMENT

(1.) Heard learned counsel for the petitioners and also perused the record.

(2.) In all these petitions common questions of law and fact are involved, as prayed by the learned counsel for the petitioners, therefore, they were heard together, and are being disposed of by this common judgment. Writ Petition No. 14427 of 2001 shall be the leading case.

(3.) By means of this petition, filed under Art. 226 of the Constitution of India, the petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 30.8.1999 passed by the respondent No. 1.