USHA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Girish Chandra Verma, learned counsel for the petitioners, learned Standing Counsel for the respondents no. 1 to 5 and Shri Abhijit Jaiswal, Advocate, holding brief of Shri Gaurav Mehrotra, learned counsel for the respondent no. 6.

(2.) It is contended that both the writ petitions namely Writ C No. 4223 of 2022 and Writ C No. 4324 of 2022 pertain to the same issue, as such the facts of Writ C No. 4223 of 2022 are being considered for deciding the matter.

(3.) The instant writ petition has been filed praying for the following main reliefs: