RANJAN NAYAK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Central Government Counsel for the opposite party-Union of India, learned Standing Counsel for the Transport Department as well as learned Additional Government Advocate for the Stateopposite parties.

(2.) A batch of similar writ petitions are disposed of by this Court vide common judgment passed in W.P.(C) No. 14114 of 2018 (Dinabandhu Sahoo vs. Union of India and others) and batch of writ petitions on 01.02.2019. The said judgment is reproduced hereunder :

(3.) Since the issue involved in the present writ petitions are similar to that of W.P.(C) No. 14114 of 2018 (Dinabandhu Sahoo vs. Union of India and others) and batch of writ petitions, all these present writ petitions are disposed of at the stage of admission in terms of the common judgment dated 01.02.2019 passed by this Court in W.P.(C) No. 14114 of 2018 and batch of writ petitions.