(1.) The above-captioned Special Appeal Nos. 100 of 2019, 98 of 2019, 99 of 2019 and 103 of 2019 has been preferred by the appellants (out of turn promotees/private respondents in the writ petition) and Special Appeal No. 277 of 2021 has been preferred by the State, assailing the correctness of the judgment and order dtd. 20/2/2019 passed in Service Single No. 5677 of 2016 and connected Service Single No. 13625 of 2016 and 10759 of 2016, whereby the learned Single Judge, while allowing the aforesaid writ petitions, quashed the Government Order dtd. 23/7/2015, consequential order dtd. 29/7/2015 and seniority list dtd. 24/9/2016 and further directed the State to prepare a fresh seniority list in accordance with Rule 22 (3) of the Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service Rules, 2015 and assign the seniority to the promotees of ex cadre posts from the date when their immediate juniors were promoted to the post of Inspector in accordance with the service rules against cadre posts within a period of two months from the date of the order and after preparing the seniority list as directed aforesaid, consequential orders in respect of promotions etc. be issued.
(2.) The factual matrix relevant for adjudication of this set of appeals is as under :-
(3.) The method of selection of Sub-Inspectors for promotion to the rank of Inspectors has earlier been made in the Government Order dtd. 5/11/1965, which is reproduced as under :-
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