- (1.) Delay condoned. Application for filing the amended Memo of Parties stands rejected. Application for impleading party stands rejected.
(2.) Leave granted.
(3.) In this bunch of cases, the question for consideration is whether the view taken by the full Bench of Allahabad High Court is correct or not. In fact, the aforesaid decision of the full Bench has been affirmed by a Bench of 2 learned Judges of this Court in the case of U. P. Rajya Vidyut Parishad Apprentice Welfare association and Anr. vs. State of U. P. and Ors. JT 2000 (6) SC 227. These cases deal with the question of appointment to the different posts in different departments governed by different set of rules and/or administrative instructions.;