GAURAV VATS Vs. STATE OF U. P.

JUDGEMENT

(1.) This order will dispose of a bunch of 17 Special Appeals bearing Special Appeal Nos. 229 and 320 of 2021, Special Appeal Defective Nos. 428, 496, 497, 498, 499, 502, 503, 505, 509, 533, 535, 579, 580, 582 and 926 of 2021.

(2.) Vide common judgment passed by learned Single Judge dated March 24, 2021, a bunch of 189 writ petitions led by Writ-A No. 43064 of 2014, titled as Gaurav Vats Vs. State of U.P. and others, was decided. The appeals have been filed only in 17 cases.

(3.) The brief facts of the case are that the process for recruitment of 35,000 Police Constables was initiated in the year 2009. The result was declared on May 17, 2010. There was certain issue regarding horizontal reservation. Writ petition bearing Writ-A No. 38299 of 2010, titled as Rajeev Kumar Vs. State of U.P. and others, was filed in this Court which was dismissed vide order dated July 5, 2010. Against the aforesaid order, Special Appeal No. 1120 of 2010 was filed which was disposed of by judgment dated August 3, 2010. Finding error in providing horizontal reservation, the matter was referred to the State for fresh calculation of vacancies and appointment of the candidates. Against the aforesaid order, the State filed Special Leave Petition No. 32344 of 2010 which was dismissed by the Hon'ble Supreme Court vide order dated July 12, 2013. Thereafter, an order was passed by the State on February 24, 2014, admitting that there was error in appointment of 856 women candidates in the process of providing horizontal reservation. Though the candidates who were entitled to get benefit were given the same, however, it was directed that the women candidates already appointed be adjusted against the available vacancies.