SYED NEYAZ AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Raj Nandan Prasad, learned counsel appearing on behalf of petitioners in all the cases and the respective counsels of the State of Bihar.

(2.) Since the issue involved in all the writ petitions, raised are the common issues of law while praying for identical reliefs, they were heard together and disposed of by a common order.

(3.) For the sake of convenience, this Court proceeded to refer to the reliefs prayed by the writ petitioners, which fell for consideration before this Court.