DINESH THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) This batch of writ applications had been clubbed together on motion made by the counsel for the petitioners that they raised common questions of law for determination. When the matters were taken up in some of the cases, learned counsel for the State submitted that some of the writ petitions could be different on facts inasmuch as there had been no publication of any advertisement.

(3.) Invariably in a common order disposing off a batch of writ petitions possibility of differences in claims and facts cannot be ruled out. By inadvertent inclusion of such writ petitions, that may be different on facts and hence the common issue of law decided may not apply. Liberty is, therefore, granted to the State to examine the facts of the individual cases and then to consider the grant of the benefit of the present order to the petitioners in that light on the issue of law.