KAMDEO KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these writ applications filed under Article 226 of the Constitution relate to identical reliefs based on identical set of facts involving identical legal issues. Accordingly, they have been heard together with the consent of the parties and are being disposed of by the present common judgment and order.

(2.) We have heard Mr. P.K. Shahi, learned Senior Counsel assisted by Mr. Siyaram Pandey, learned counsel appearing on behalf of the petitioners in all the cases except CWJC No. 13629 of 2021, which has been argued by Mr. Jagannath Singh, learned counsel. We have also heard Mr. Kameshwar Pd. Gupta, GP-10 assisted by Mr. Satya Vrat in CWJC No. 2538 of 2021, Mrs. Archana Meenakshee, GP-10 in CWJC No. 9859 of 2021, Mr. Ajay, GA-5 with Pratik Kumar Sinha, AC to GA-5 in CWJC No. 13629 of 2021, 14357 of 2021 and 16416 of 2021, Mr. Mritunjay Kumar, AC to AAG-6 in CWJC No. 15761 of 2021 and Mr. Kumar Alok, SC-7 in CWJC No. 16346 of 2021 and CWJC No. 19229 of 2021 for the State of Bihar.

(3.) There are 151 petitioners in CWJC No. 2538 of 2021, 116 in CWJC No.9859 of 2021, 169 in CWJC No.13629 of 2021, 129 in CWJC No.14357 of 2021, 222 in CWJC No.15761 of 2021, 153 in CWJC No.16346 of 2021, 215 in CWJC No. 16416 of 2021 and 183 in CWJC No.19229 of 2021. One Interlocutory Application registered as I.A. No. 1 of 2021 has been filed in CWJC No. 2538 of 2021 for intervention by 120 persons intending to be impleaded as petitioners, which has already been rejected.