Kurian Joseph, J. - (1.) Leave granted.
(2.) I.A. No.74173/2017 is allowed at the risk of the appellant(s).
(3.) The appellants are aggrieved only to the extent of the following answer in the impugned Reference Order:- "The interpretation, the scope and applicability of Rule 13(5) of the U.P. Secondary Education Services Selection Board Rules, 1998 as affirmed in the case of U.P. Secondary Education Services Selection Board Allahabad v. State of U.P. and ors. (Special Appeal No.146 of 2010 decided on 21.01.2011) is upheld as laying down the law correctly by confining its applicability to the vacancies that are subject matter of the same advertisement and not to such vacancies that were notified but not subject matter of the same advertisement.";