RAM UGRAH Vs. STATE OF U P

JUDGEMENT

(1.) Special Appeal No. 519 of 2000 has been filed by Ram Ugrah against the judgment and order dated 14.7.2000 passed by the learned single Judge in civil misc. writ petition no. 29840 of 2000, whereby the learned Single Judge has dismissed the writ petition and held that there is no error in the decision making process so far as the discretion exercised by the authorities in the matter of the age relaxation is concerned.

(2.) Special Appeal No. 520 of 2000 has been filed by Ram Sumer against the judgment and order dated 14.7.2000 passed by the learned Single Judge in civil misc. writ petition no. 29839 of 2000, whereby the writ petition has been dismissed with similar observation.

(3.) Since both the special appeals raise common question of law, they have been heard together and are being decided by a common judgment.