RAJENDRA PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Arvind Singh, learned counsel for the petitioner in Writ-C No.28220 of 2022, Shri Rahul Mishra, learned counsel for the petitioner in Writ-C No.28071 of 2022, Shri Rakesh Kumar Dubey, learned counsel for the petitioner in Writ-C No.32690 of 2022, Shri Rakesh Kumar Pandey, learned Senior Advocate assisted by Shri Santosh Kumar Singh holding brief of Parmeshwar Kr. Chaudhary, learned counsel for the petitioner in Writ-C No.34443 of 2022, Shri Utkarsh Srivastava, learned counsel for the petitioner in Writ-C No. 34611 of 2022, Shri Shitla Prasad Pandey, learned counsel for the petitioner in Writ-C No.36083 of 2022, Shri Shravan Kumar Pandey, learned counsel for the petitioner in Writ-C No.37521 of 2022, Shri Ramesh Kumar Kushwaha, learned counsel for the petitioner in Writ-C No. 34540 of 2022 and Shri Manish Goyal, learned Additional Advocate General assisted by Shri Ankur Tandon, learned counsel for the State-respondents.

(2.) Grievance of the petitioners are either:-

(3.) Since the controversy involved in the present writ petitions is mainly on the above noted points and the State has filed personal affidavit of respondent no.1 providing for a forum and the learned Additional Advocate General has stated that modalities for grant or refusal to grant character certificate are under preparation, therefore, with the consent of learned counsel for the parties, all these writ petitions are being finally heard.