HARJIT SINGH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This order will dispose of the above mentioned writ petition as well as other connected writ petitions* tabulated at the foot of the order, as common questions of law and fact are involved in them, which can conveniently be decided by a common order. However, for the facility of reference, the facts are taken from CWP No. 1410 of 2014.

(2.) This Court issued notice of motion on 01.05.2014 by crystallizing the issue involved in the lis as follows:

(3.) I have heard the learned counsel for the parties at some length and perused the record.