STATE OF U.P. Vs. VIKASH KUMAR SINGH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 24.07.2020 passed by the Division Bench of the High Court of Judicature at Allahabad (Lucknow Bench) by which the Division Bench of the High Court has dismissed the Special Appeal (Defective Complaint No.187 of 2020) filed by the appellants herein- State of U.P. and Others confirming the judgment and order passed by the learned Single Judge quashing and setting aside the eligibility lists dated 18.03.2019 and 10.05.2019 of the Superintending Engineers (Civil) for promotion to the post of Chief Engineer (Civil) Level-II from the department and further issuing a writ of mandamus, commanding the appellants - competent authority to prepare the eligibility list of the Superintending Engineer (Civil) including the names of the respondents - original writ petitioners for promotion to the post of Chief Engineer (Civil) Level - II by granting them relaxation in minimum length of service in accordance with the U.P. Government Servants Relaxation in Qualifying Service for Promotion Rules, 2006, the State of U.P. and others have preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:-

(3.) Shri Sakha Ram Singh, learned Senior Advocate has appeared on behalf of the appellants and Shri Rana Mukherjee, learned Senior Advocate has appeared on behalf of the respondents - original writ petitioners.