BHARTI PATEL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sudeep Seth, learned Senior Advocate assisted by Sri Sridhar Awasthi, learned counsel for the petitioner, Sri Raghavendra Singh, learned Advocate General for the official opposite parties, Sri Upendra Nath Mishra, learned Senior Advocate for opposite party no.7, Sri Mujtaba Kamal Sherwani, learned counsel for opposite party no.9 and Sri Rakesh Kumar Chaudhary, learned counsel for opposite party no. 10.

(2.) By means of this petition, the petitioners have challenged the decision of the State Government dtd. 5/1/2022 by which they have decided to issue an additional select list of 6800 (inadvertently referred as 6000 in the earlier order dtd. 25/1/2022) candidates by revisiting the selection process based on which the appointments have already been made against 69000 posts, and the consequential action in issuing a select list of 6800 persons for appointment as Assistant Teacher.

(3.) On 25/1/2022, this Court had passed the following order:-