HARI SHANKAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Advocate for the petitioners as well as learned counsel for the State.

(2.) As all the above mentioned writ petitions raise similar question of law under almost similar circumstances albeit little difference of facts, this Court proposes to dispose of the writ petitions by a common Judgment.

(3.) C.W.J.C. No. 13882 of 2022, C.W.J.C. No. 15556 of 2022 and C.W.J.C. No. 15559 of 2022 have been filed by different sets of petitioners, but similarly placed for the following reliefs:-