LAL BAHADUR SON OF RAJ BALI Vs. STATE OF U P THROUGH SECRETARY, DEPARTMENT OF REVENUE, GOVT OF U P; CONSOLIDATION COMMISSIONER AND SETTLEMENT OFFICER (CONSOLIDATION)

JUDGEMENT

(1.) Heard Sri Ranjeet Saxena and Sri V.S. Gupta holding brief on behalf of Sri Ashok Khare, appearing for the petitioners and the learned Standing Counsel for the respondents.

(2.) All these writ petitions involve similar factual and legal issues and, therefore, as requested by learned Counsel for the parties have been heard together and are being decided by this common judgment.

(3.) The writ petitions arise out of the order dated 8 th January 2005 passed by the Consolidation Commissioner, UP., Lucknow, cancelling selection held for the posts of Junior Clerk, Sarniyak and Stenographer in the office of Settlement Officer (Consolidation) (hereinafter referred to as the S.O.C.), Siddharth Nagar pursuant to the advertisement dated 18 th August 2004.