OM PRAKASH GUPTA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Avinash Tiwari, learned counsel for the petitioners and Sri Kuldeep Pati Tripathi, learned Additional Advocate General, assisted by learned Standing Counsel appearing for the State-respondents and perused the record with the assistance of the learned counsels for the parties.

(2.) Both the writ petitions are being heard and decided together on the consent of the parties.

(3.) The facts and questions of law arising in the writ petitions are identical.