RADHA PREM KISHORE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Counsel for the Petitioner has requested at the outset that the names of Respondent Nos. 7 and 8 in W.P.(S) No. 4332 of 2010 be deleted from the cause title.

(2.) He is permitted to do so.

(3.) Since all these four writ petitions involve a common question for decision by this Court, they are being decided by a common judgment.