PANKAJ VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Anurag Tripathi, learned Counsel for the petitioner-appellants, Mr. Anoop Trivedi, learned Senior Advocate assisted by Mr. Avaneesh Tripathi, learned Counsel appearing on behalf of the U.P. Public Service Commission and Mr. Sharad Chandra Upadhyay, learned Standing Counsel appearing on behalf of the State.

(2.) This intra-court appeal under Chapter VIII Rule 5 of the Rules of the Court is directed against the order dtd. 18/6/2026 passed by the learned Single Judge in WritA No. 9155 of 2026, whereby time was granted to the respondents to file counter affidavits within three weeks and the application seeking interim relief was directed to be considered after exchange of pleadings.

(3.) The petitioner-appellants instituted WritA No. 9155 of 2026 challenging the Office Memorandum dtd. 9/1/2020 issued by the Uttar Pradesh Public Service Commission (hereinafter referred to as the Commission) and the result of the Assistant Prosecution Officer (APO) Preliminary Examination2025 declared on 30/4/2026.