STATE OF U.P. Vs. RAJESH KUMAR YADAV

JUDGEMENT

(1.) Special Appeal No. 469 of 2014 has been preferred against the order dated 15.4.2014 passed in Writ Petition No. 21546 of 2014 dismissing the writ petition of the appellant Rajesh Kumar Yadav, and Special Appeal No. 924 of 2011 has been filed against the order dated 20.1.2009 passed in Writ Petition No. 376 of 2009 dismissing writ petition.

(2.) Since the questions involved in both the cases is common, hence, both the cases are being taken up together.

(3.) We have heard the learned counsel for the petitioner, learned Standing Counsel and also perused the record.