RANJAN KUMAR Vs. RANJAN KUMAR

JUDGEMENT

(1.) Heard Mr. Shresth Gautam and Ms. Ritu Kumar learned counsel for the petitioners as well as Mr. Rajiv Sinha, learned counsel for the respondent-Union of India assisted by learned counsel, Ms. Shreesha Sinha.

(2.) These writ petitions have been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) These batch of writ petitions arise out of common question of facts and law and with consent of learned counsel for the parties, the writ petitions were heard together and has been decided by this common judgment.