ASHOK KUMAR CHOWDHARY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the contesting respondents and the learned Standing Counsel.

(2.) The facts of both the writ petitions are identical except the petitioner of Writ Petition No.16065 of 2008, has applied for the post of Junior Clerk and petitioner of Writ Petition No.4864 of 2008 has applied for the post of computer operator. Since identical question of facts and law is involved in both the writ petitions, therefore, the same are jointly heard and are being decided by a common judgment.

(3.) By means of these writ petitions petitioners have challenged the order dated 25th September, 2007, passed by the Special Secretary, U.P. Government, Lucknow, whereby the result of the selection for the post of Clerks, which includes and Computer Operators in U.P. Rajarshi Tandon Open University, Allahabad hereinafter referred to as the University has been withheld until further order.