AWADHESH KUMAR PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsels for the petitioners, Sri Shailendra Kumar Singh, learned Chief Standing Counsel, Sri Vivek Kumar Shukla, learned Additional Chief Standing Counsel for the State and perused the records.

(2.) Notices to the concerned respondents, other than the State, are hereby dispensed with.

(3.) The bunch of petitions have been preferred by the petitioners assailing their respective rejection orders, mainly on the ground that they were entitled to be considered and to be regularised, under the provision of Sec. 33-G of the UP Secondary Education Service Selection Board Act, 1982 (hereinafter referred to as 'Act, 1982') but the benefits under the aforesaid provisions have been declined to them.