STATE OF UTTAR PRADESH Vs. AAKASH VERMA

JUDGEMENT

(1.) Heard.

(2.) These special appeals have been filed with a reported delay of 87 days as on the date of filing. Appeals are accompanied with applications for condonation of delay. Cause shown in the affidavits filed in support of the applications for condonation of delay is sufficient. Even otherwise, considering the Supreme Court's order dated 27.04.2021, passed in Misc. Application No.665 of 2021 in SMW (C) No.3 of 2020; Cognizance for Extension of Limitation Vs. XXXX, we are satisfied that the delay in filing the appeals is liable to be condoned. Accordingly, the applications for condonation of delay are allowed and the delay in filing the appeals is condoned.

(3.) Order on Memo of Special Appeal Batch of these four special appeals (Intra-court appeals) have been filed impugning the common judgement and order dated 26.3.2021 passed in Writ Petition Nos. 20385 (SS) of 2019, 20505 (SS) of 2020, 24584 (SS) of 2019 and 20251 (SS) of 2019. Writ petitions were filed for direction to the Uttar Pradesh Police Recruitment and Promotion Board, (hereinafter referred to as ''appellant Board') to treat the petitioners (respondents herein) qualified and eligible for appointment on the posts of Sub-Inspector (Confidential), Assistant Sub-Inspector (Ministerial) and Assistant Sub-Inspector (Accounts) and, further direction to consider the candidature of the petitioners-respondents for appointment on these posts while considering the degree/diploma possessed by the petitioners-respondents as equivalent to 'O' Level certificate issued by the DOEACC/NIELIT.