DHIRENDRA KUMAR TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the petitioners appearing in the afore-captioned writ petitions and Sri Badrul Hasan,learned Addl. Chief Standing Counsel for the State.

(2.) As in the aforesaid batch of writ petitions, common question of law and fact is involved, all the writ petitions were heard together and were dismissed on 30.1.2017 for the reasons to be recorded later on.

(3.) Here are the reasons for dismissing the aforesaid writ petitions at the admission stage itself.