MOHD. JUBER Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the petitioner is taken on record.

(2.) Heard Shri Ravi Shankar Tiwari alongwith Shri Hemant Kumar Mishra, learned counsel for the petitioner, Shri Upendra Singh, learned Standing Counsel for the Staterespondents and Shri Pankaj Gupta, learned counsel for respondent No. 4.

(3.) This order shall decide the five connected cases, i.e., writ petition bearing (i) WritC No. 3041 of 2024, (ii) WritC No. 3025 of 2024, (iii) WritC No. 3036 of 2024, (iv) WritC No. 3040 of 2024 and (v) WritC No. 3042 of 2024. However, for the sake of convenience the facts are being noticed from WritC No. 3041 of 2024.