JYOTI VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties. This Court has decided more or less the identical matters vide order dated 13.08.2019 passed in four writ petitions bearing leading Writ Petition No.18904 (S/S) of 2019; Manju Lata vs. State of U.P. & others.

(2.) The submission of learned counsel for the petitioners is that the present writ petition may be decided in terms of order dated 13.08.2019 passed in the aforesaid leading writ petition. For convenience, the order dated 13.08.2019 is being reproduced here-in-below:-

(3.) In all the aforesaid matters since the issue is same, therefore, these writ petitions are being decided by a common judgment and order.