BHANU PRATAP VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amit Ranjan Mishra and Sri Anand Shanker Asthana, learned counsel for the petitioners and Sri Vivek Shukla, learned Additional Chief Standing Counsel for the State-respondents.

(2.) In the batch of these writ petitions, since the issue in question is based on identical facts and the question of law is also the same, therefore, all the aforesaid writ petitions are being decided by this common judgment.

(3.) The question to be considered in the batch of these writ petitions is as to whether the appointment, which has been made pursuant to the advertisement, thereafter interview held, posting letters issued and the incumbents submitted their respective joining, can be cancelled without affording an opportunity of hearing on the pretext that while making the aforesaid selections, the rules were not followed and anomalies took place in making the selection.