ASHOK SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal is filed by the four appellants questioning the legality and correctness of the final judgment and order dated 12.10.2006 passed by theHigh Court of Judicature at Allahabad in Special Appeal No.1078 of 2006 which arose outof order dated 08.08.2006 passed by the Single Judge of the High Court in W.P. No.13274 of 2006 and other connected writ petitions.

(2.) The original writ petitions were filed by respondent Nos. 4 to 6 herein againstrespondent Nos. 1 to 3 herein so also by respondent Nos. 7 to 17 herein. The writ Courtdisposed of the writ petitions. Dissatisfied with the order in the writ petition, respondentNos. 7 to 17 filed intra court writ appeal before the Division Bench. The Division Benchdismissed the writ appeal.

(3.) It is not in dispute that the appellants were neither parties to the writ petitions and norin the writ appeals out of which this appeal arises. In other words, the controversy in thewrit petitions and the writ appeal was essentially between respondent Nos.4 to 6 and 7 to17 and the State and its concerned departments (respondent Nos.1 to 3).