DEEPAK DEWVEDI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for the respondents no. 1, 2 and 4, Shri Ran Vijay Singh, learned counsel for the respondent no. 3 and Shri Prashant Kumar Singh, learned counsel for the respondent no. 5.

(2.) The sole question which arises for consideration before this Court is that when an order has been passed by Hon'ble Supreme Court with respect to the petitioners as to whether non-compliance of the same can be seen by the High Court.

(3.) The case set forth by the petitioners is that against the cancellation of their appointment, the petitioners filed a writ petition under Article 32 of the Constitution of India before Hon'ble Supreme Court which was numbered as Writ Petition (Civil) 546 of 2021. It was connected with a bunch of petitions leading being Writ Petition No. 378 of 2021 in re: Rahul Kumar and others vs State of U.P. and others.