MUKESH GOYAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Gajendra Pratap Singh, learned Senior Counsel assisted by Manish Goyal, advocate on behalf of the petitioner and Ramendra Pratap Singh, learned counsel for the respondents.

(2.) These three writ petitions have been filed by one and same person. All these writ petitions have been clubbed together and are being decided by means of the common judgment.

(3.) The petitioner before this Court is employed as Architecture cum Planning Assistant, in New Okhala Industrial Development Authority (hereinafter referred to as NOIDA).