R K SARASWAT Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Counter and rejoinder affidavits have been exchanged between the parties and are on record. As agreed by learned Counsel for the parties, both the writ petitions are being decided finally by a common judgment.

(3.) Writ Petition No. 19794 of 1999, R.K. Saraswat and Ors. v. State of U.P. and Ors., has been filed by five petitioners praying for quashing the Notification No. 3779/30-3-98-127-GE/96 Lucknow, dated 14.10.1998 (Annexure-5 to the writ petition) whereby Rule 5 of U.P. Transport Service Rules, 1990 (hereinafter referred to as the Rules, 1990) was amended and a proviso was added to Rule 5.