VINAY KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) The dispute in present bunch of writ petitions is arising out of an advertisement issued by State of Uttar Pradesh dtd. 30/11/2011, i.e., more than a decade ago, for recruitment of 72885 Trainee Teachers for Junior Basic Schools run by Board of Basic Education, Uttar Pradesh.

(2.) The dispute has already been travelled up to the Supreme Court and Civil Appeals were disposed of vide order dtd. 25/7/2017 and thereafter contempt petitions were also disposed of vide order dtd. 13/12/2019. Later on some of the petitioners approached Supreme Court by way of filing Writ Petition under Article 32 of the Constitution which was disposed of vide order dtd. 27/9/2023 and on basis of observations made therein petitioners have approached this Court by filing present writ petitions.

(3.) Before adverting to rival submissions, a brief history of litigation till date alongwith relevant part of various orders passed is mentioned hereinafter.