VIKRAM VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Since all these writ petitions contain similar controversies, and, also common questions of law, thereupon, all these writ petitions are amenable for a common verdict, becoming recorded thereon. Since, as aforestated, there occur(s) the afore commonalities, in all the writ petitions, thereupon the factual matrix prevailing, in, CWP No. 5317 of 2020, shall alone become alluded to, for, thereons an adjudication becoming meted.

(2.) In CWP No. 5317 of 2020, the writ petitioner claims the making of the hereinafter 'mandamus', upon, the respondents:

(3.) For testing the validity of afore espousal made before this Court, it becomes imperative to allude to Annexure P-2, apposite clause-3 whereof becomes extracted hereinafter: