Bhargavi Goka vs Union Of India
2022 Latest Caselaw 1344 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

           WRIT APPEAL Nos.9, 14, 50 and 51 of 2022

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

       The present writ appeals are arising out of the common

order dated 29.11.2021 passed by the learned Single Judge in

W.P.Nos.27296, 25285 and 28631 of 2021.

       Learned counsel for the appellants are fair enough in

informing this Court that one of the writ appeals arising out of

the same judgment i.e., W.A.No.5 of 2022 was dismissed by a

Division Bench of this Court on 17.03.2022.

       In the light of the aforesaid, the present writ appeals also

stand dismissed. The judgment dated 17.03.2022 delivered in

W.A.No.5 of 2022 shall be applicable mutatis mutandis in the

present cases also.

       Let a copy of the judgment delivered in W.A.No.5 of 2022

dated 17.03.2022 be kept on record in the present cases.

       Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                              ________________________
                                              SATISH CHANDRA SHARMA, CJ


                                               _______________________
                                                ABHINAND KUMAR SHAVILI, J

21.03.2022

JSU