STATE OF U. P. Vs. ANURAG

JUDGEMENT

(1.) This order will dispose of a bunch of Appeals raising similar questions of law and fact. Writ Petition No. 7631 (SS) of 2018, titled as 'Anurag and another vs. U.O.I. through Secretary, Ministry of Human Resource Development and others' and Writ Petition No. 27505 (SS) of 2018, titled as 'Amit Verma and others vs. U.O.I. through Secretary, Ministry of Human Resource Development, School Education and Literacy and others' were decided by the Lucknow Bench of this Court by a common order dated July 3, 2019. Subsequently, the same order was followed at Allahabad in Writ-A No. 55328 of 2017, titled as 'Rakesh Patel and another vs. Union of India and others', Writ-A No. 3169 of 2018, titled as 'Bhola Nath Pandey vs. Union of India', Writ-A No. 55334 of 2017, titled as 'Bhola Nath Pandey and others vs. Union of India and others' and Writ-A No. 3119 of 2018, titled as 'Anita Kushwaha and another vs. Union of India through its Secretary, Ministry of Human Resources Development'.

(2.) To avoid repetition and give opportunity to the Counsel appearing for the parties, all the Appeals were taken up together. The Appeals pertaining to Lucknow Bench were heard through Video Conferencing, whereas in the Appeals filed at Allahabad, the Counsel were heard in person. The details of the Appeals are as under: <IMG>JUDGEMENT_56_LAWS(ALL)12_2022_1.jpg</IMG>

(3.) All the Special Appeals have been filed by the State of Uttar Pradesh. Those appeals, that have been preferred before the Lucknow Bench, arise from judgments and orders of the learned Single Judge sitting at Lucknow, whereas Special Appeals numbering four, filed at Allahabad, arise out of the judgments and orders passed by the learned Single Judge at Allahabad. Since all the appeals involve common questions of fact and law, and arise out of writ petitions involving identical cause of action, seeking substantially the same relief, albeit worded differently in some writ petitions, all the appeals have been heard together by consent of parties.