RAJENDRA PRAKASH VYAS Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri O.P. Tripathi and Sri Adarsh Singh, learned counsel for petitioners, P.K. Ganguly, learned counsel for the University and Sri P.K. Srivastava, learned Standing Counsel for the State and perused the records.

(2.) This bunch of writ petitions contains as many as nine writ petitions, however, looking to the facts involved in the cases, the Court is of the view that these petitions are segregated in two different bunches.

(3.) Accordingly, the connected matters in Writ A No.10622 of 2022 being Writ A No.21548 of 2022, 21585 of 2022, 21223 of 2022 and 2932 of 2023 are now segregated and are directed to be listed with Writ A No.19750 of 2022 as separated bunch of cases, on 11/9/2023.