VIPIN KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) This judgment will dispose of Special Appeal Nos. 296 to 298, 300, 302, 303 and 853 of 2019 and Special Appeal Defective No. 905 of 2020.

(2.) Special Appeal No. 296 of 2019 is directed against the order passed by the learned Single Judge in Writ - A No. 22896 of 2018, dismissing the writ petition. This appeal has been preferred by ten out of the twelve writ petitioners, who failed before the learned Single Judge. This appeal and the other seven Appeals, referred to hereinabove, raise common questions of fact and law and are, therefore, being disposed of by a common judgment.

(3.) Special Appeal No. 296 of 2019 shall be treated as the leading case.