MANISH Vs. RAJ KUMAR

JUDGEMENT

(1.) The matters were listed on the second stay applications. However, with the consent of learned counsel for the parties, the arguments in the main petitions were heard finally, and the same are being decided by this common judgment.

(2.) These writ petitions have been preferred claiming the following reliefs:

(3.) Since both instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, for the sake of brevity and convenience, the facts are being taken from the above-numbered SBCWP No.7131/2022, while treating the same as a lead case.