ANAND KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Ghaus Beg, learned counsel for the petitioner, learned Standing Counsel for the respondent nos. 1 and 2, Shri Namit Sharma along with Shri Shailendra Singh Chauhan, learned counsels for the respondent nos. 3, 4 and 5.

(2.) Learned counsels appearing on behalf of the contesting parties contend that the issue involved in both the writ petitions is same. As such, the Court proceeds to hear and decide both the writ petitions together by a common order. For the sake of convenience, the facts of Writ - A No. - 23739 of 2021 are being taken into consideration.

(3.) This is a peculiar case and peculiarities are indicated in the body of the judgment.