(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Seemant Singh, learned counsel for the petitioners in Writ Petition No. 4817 of 2020, (Sudhir and two others Vs. State of U.P. & 6 others) (Group-I) as well as Sri Navin Kumar Sharma in Writ Petition No. 4856 of 2020, (Virendra Kumar Vs. State of U.P. and others) (Group-II) and Sri Indra Raj Singh in Writ Petition No. 14831 of 2020, (Sunil Kumar Singh Vs. U.P. Secondary Education Services Selection Board) (Group-III), as well as Sri Ajit Kumar Singh, learned Additional Advocate General assisted by Sri Sudhanshu Srivastava, learned Additional Chief Standing Counsel for the State-respondents, Sri Shashi Prakash Singh, Addl. Solicitor General assisted by Sri Purnendu Kumar Singh, learned counsel for Union of India as well as Sri Siddharth Singhal, who appears for Uttar Pradesh Subordinate Services Selection Commission.
(2.) Seemingly the pivotal question involved in cluster of petitions which need to be addressed is as to whether the petitioners qualify the definition of Sec. 2(c) "Ex. Servicemen" as provided under the U.P. Public Services (Reservation For Physically Handicapped, Dependents of Freedom Fighters And Ex-Servicemen) Act, 1993 (In short ''the Act 1993') and enjoy desirable qualifications on the last date of submission of the application form stipulated in the Advertisement No. 3 Examination/2016 for Village Development Officers (General Selections. 2016) (hereinafter referred to as Advertisement). In order to arithmetically simplify the factual status of the writ petitions qua the petitioners, the above noted writ petitions are being classified into groups.
(3.) With the consent of the parties, (Group-I) Writ-A No. 4817 of 2020 (Sudhir Singh and two others Vs. State of U.P. and six others) is being treated as a leading petition. However, for the sake of clarity, the reliefs sought therein, are being reproduced herein under :-
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