SATISH KUMAR BALMIKI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard, Shri Vijay Kumar Srivastava, learned counsel for the appellants-petitioners and Shri Rajesh Tiwari, learned State Counsel representing the State-respondents.

(2.) The appellants-petitioners have filed this intra-court Special Appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules assailing the validity of the judgment and order dtd. 20/4/2022, passed by learned Single Judge in a bunch of writ petitions, the leading Writ Petition being Writ-A No.24026 of 2018;Sushil Kumar and others Versus State of U.P. and others, whereby the writ petitions have been dismissed by learned Single Judge providing therein that the dismissal of the petitions shall not preclude the petitioners from participating in any subsequent recruitment for Group 'C' post against the promotion quota provided they fulfill the essential requirement as mandated under Rule 7 of the Promotion Rules, 2014.

(3.) The appellants-petitioners are working on various class-IV posts in the department of Medical and Health in the office of the opposite party no.3. The appellants-petitioners, in pursuance of the decision of the Government to fill up class-III posts of Junior Assistants by way of promotion from Class-IV employees, applied for promotion by way of selection. The eligibility list dtd. 17/7/2018 was prepared, in which the names of the appellants-petitioners figured alongwith other candidates in a composite list of 1325 candidates. By means of a letter dtd. 17/7/2018, the respondents had fixed the date for typing test between 24/7/2018 and 27/7/2018. It was also provided in the said letter that in case due to some unavoidable reason a candidate could not appear on the dates fixed, he may appear on 28/7/2018. In pursuance thereto the appellants-petitioners appeared in the typing test, result of which was declared on 10/8/2018. The appellants-petitioners were not selected. Therefore the appellants-petitioners approached this court by means of Writ Petition No.24026 (SS) of 2018.