SHIV PRATAP MAURYA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Sandeep Dixit, learned Senior Advocate assisted by Shri Vidhu Bhushan Kalia, learned counsel for the petitioners, Sri S.B. Pandey, learned Senior Advocate assisted by Shri Mahendra Kumar Mishra, learned Counsel for the Union of India, Shri Kuldeep Pati Tripathi, learned Additional Advocate General assisted by learned Standing Counsel and Shri Puneet Chandra, learned counsel for the National Health Mission.

(2.) Since in all the petitions same issue and controversy is involved, so they have been heard together and decided by this common judgment.

(3.) All the writ petitions are having almost the identical prayers and it would be difficult to mention the prayers of all the petitions but for convenience, the prayer made in the leading petition No. 1453 of 2014 (Shiv Pratap Maurya and 667 others Vs. State of U.P. and others) are being quoted hereinbelow:-