(1.) Heard Ms. Pooja Talwar, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State-respondents.
(2.) Personal affidavit of respondent no.1 dtd. 25/4/2022 has been filed today, which is taken on record.
(3.) The aforesaid two writ petitions have been filed praying for the following reliefs:- <IMG>JUDGEMENT_245_LAWS(ALL)4_2022_1.jpg</IMG>