BIMAL TIWARI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Namit Kumar Sharma and Sri Manoj Kumar Sharma, Advocates for petitioners in Writ-A No. 17253 of 2017 and 11085 of 2018 and for Petitioners-2 to 6 in Writ-A No. 12518 of 2017; Ashutosh Dwivedi, Petitioner No. 1 in Writ-A No. 12518 of 2017, in person, and Sri I.S. Tomar, learned Additional Chief Standing Counsel for State-Respondents.

(2.) All these three writ petitions referred above are raising common questions of law and fact, therefore, as agreed by learned counsel parties, they are being decided by this common judgment.

(3.) The reliefs sought in all these writ petitions are reproduced as under: