PRASHANT KUMAR MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri J. N. Mathur, Senior Advocate assisted by Sri Mohd. Mansoor and Sri Mohd. Danish Advocates, the learned counsel for the appellants, Sri Shailendra Kumar Singh, learned Chief Standing Counsel assisted by Sri Prafulla Kumar Yadav, learned Additional Chief Standing Counsel appearing on behalf of the State/opposite parties no.1 to 4, Sri Ratnesh Chandra, the learned counsel for the opposite parties no.5 to 19 and perused the records.

(2.) By means of the instant intra Court appeal filed under Chapter VIII, Rule 5 of the Allahabad High Court Rules, 1952 the appellants have challenged the validity of a judgment and order dtd. 8/1/2025, passed by an Hon'ble Single Judge Bench of this Court in Writ-A No.4610 of 2024: Ravi Kumar Shukla and others Vs. State of U.P. and others, which was decided along with Writ-A No.7284 of 2024: Prabhat Kumar Pandey Vs. State of U.P. and others.

(3.) The aforesaid Writ Petition had been filed by 15 petitioners, who have been arrayed as opposite parties no.5 to 19 in this Special Appeal, against the appellants, who were opposite parties no.1 to 4 in the writ petition challenging the validity of a resolution passed in a meeting of the U. P. Police Recruitment and Promotion Board (hereinafter referred to as the 'Recruitment Board') on 23/4/2024, whereby the Recruitment Board modified its previous resolution dtd. 25/8/2021. The earlier resolution dtd. 25/8/2021 had provided that persons holding 4 years' Bachelor Degree should also be eligible for the post of Operator/Head Operator (Mechanical) and this decision was revoked by the resolution dtd. 23/4/2024.