SHASHANK SACHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) These are the bunch of writ petitions, wherein Sri Sharad Pathak and Sri Pawan Kumar Pandey have argued on behalf of the petitioners, Sri Pradeep Kumar Singh, learned Additional Chief Standing Counsel has appeared on behalf of the State-opposite parties and Sri Sanjay Basin, learned Senior Advocate assisted by Sri Sarvesh Dubey and Shobhit Mohan Shukla for opposite party No.2.

(2.) In the aforesaid bunch of writ petitions the grievance of all the petitioners is one and the same, therefore, with the consent of learned counsel for the parties all the writ petitions have been connected and are being decided by a common judgment. However, the leading writ petition would be Writ-A No.6157 of 2024 (Shashank Sachan vs. State of U.P. and others), so the facts of the case have been taken from the aforesaid leading writ petition.

(3.) The petitioners of the aforesaid writ petitions have challenged the impugned repatriation order whereby they have been repatriated to their parent department and they have also challenged the consequential relieving orders. Notably, on the first date of admission, the interim order has been granted by this Court.