RAJA SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of the judgment and order dated 07.03.2014 passed by the High Court of Judicature at Allahabad in CMWP No. 13148 of 2002 and batch in and by which the High Court held that the appointment to the post of District Minority Welfare Officer is to be governed by UP Minority Welfare Department Gazetted Officers Service Rules 2001 and that the appellants have no legal right to claim their absorption in the Minority Welfare Department and the same has been rightly rejected by the State Government.

(3.) In all these appeals, the point falling for consideration is one and the same and all the appeals shall stand disposed of by this common judgment. For easy reference, the facts in appeal arising out of SLP(C) No. 8725 of 2014 are referred to.