LEGISLATIVE COUNCIL U.P. LUCKNOW Vs. SUSHIL KUMAR

JUDGEMENT

(1.) In this batch of appeals, the common order dtd. 18/9/2023 passed in Special Appeal Defective No. 485 of 2023 and Writ-A No. 140 of 2022 along with order dtd. 3/10/2023 passed in Civil Miscellaneous Review Application No. 117 of 2023 in Special Appeal Defective No. 485 of 2023 by the High Court of Judicature at Allahabad, Lucknow Bench, have been assailed. For the sake of convenience, the parties in the instant appeals are outlined below as thus:

(2.) For the sake of brevity, facts of C.A. No. 11842/2025 are being adverted to. As borne from records, the controversy was set into motion when Respondent Nos. 1 to 3 (original writ petitioners) filed writ petition[Writ-A No. 36/2021.] challenging the process of selection of various posts under the Secretariat of Legislative Council, Uttar Pradesh as notified vide'Advertisement No. 1/2020' dtd. 17/9/2020 and supplementary advertisement dtd. 27/9/2020, inter-alia, contending that the said process of selection was unfair, unjust, arbitrary, unreasonable and collusive. The petitioners prayed for the following reliefs: -

(3.) During the pendency of the writ petition, counter affidavit was filed and the learned Single Judge relying upon the judgment of this Court in 'Sachin Kumar & Ors vs. Delhi Subordinate Service Selection Board (DSSSB) & Ors.',(2021) 4 SCC 631. vide order dtd. 12/4/2023 issued the following directions -