MOHAMMAD ASIF ANSARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) On 5.11.2019, the Court had passed the following order:-

(3.) As per paragraph 11(i) of the judgment of Sartaj Ahmad (Supra), petitioners are fully eligible for appointment. Relevant paragraph 11(i) of the judgment of Sartaj Ahmad (Supra) is quoted below:-