SANJAY KUMAR CHAURASIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vikas Singh, learned counsel for the petitioners, Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-opposite parties, Sri Upendra Nath Mishra, learned Senior Advocate, assisted by Sri Madhukar Ojha, learned counsel for the Chief Executive Officer, State Health Agency, Ayushman Bharat, Pradhan Mantri Jan Arogya Yojna, Hazratganj, Lucknow and Sri Satya Prakash Srivastava, learned counsel, assisted by Sri Shikhar Srivastava, learned counsel for the Beneficiary Facilitation Agency.

(2.) Since grievance of all the petitioners in the bunch of connected writ petitions is similar and question of facts and law is also similar, therefore, with the consent of learned counsel for the parties, all the aforesaid writ petitions have been connected and are being decided by a common order.

(3.) Notably, first interim order has been granted by this Court on 3/10/2023 in Writ-A No.7401 of 2023, Aman Kumar and 16 Others Vs. State of U.P. and Others. Thereafter, interim order has been granted on 4/10/2023 in leading Writ-A No.6678 of 2023, Sanjay Kumar Chaurasiya and 36 Others Vs. State of U.P. and Others, which has been followed in some of the writ petitions connect with this bunch of writ petitions. The order dtd. 3/10/2023 passed in re; Aman Kumar (supra) reads as under:-