- (1.) I.A. NOS.76673/2017 IN SLP(C) No.16432/2017 & I.A. NO.138528/2017 in T.C. No.83/2017 Heard learned counsel appearing for the applicants and the learned Additional Advocate General of the State of U.P.
(2.) The complaint is that they were provided faulty chips during the physical efficiency test but learned counsel appearing for the State submit that though the chips were faulty a further verification through the CCTV footage was conducted and, therefore, no injustice has been done to the applicants. In any case they have not been permitted to participate in the written examination. Since much water has flown down the bridge, we do not find it appropriate to consider the matter on merits at this stage.
(3.) Accordingly, no further orders are required in these applications. DIARY NO.6207/2018, T.C. (C) NOS. 243/2017, 81/2017, 70/2017, 79/2017, 137/2017, 143/2017, 175/2017, 182/2017, 86/2017, 101/2017, 138/2017, 150/2017, 77/2017, 163/2017 & 108/2017, I.A. NO.112153/2018 IN SLP(C) No.16723/2017, I.A. NO.66093/2017 & I.A. NO.116082/17 BOTH IN SLP(C) No.16432/2017, I.A. NO.64944/2017 IN SLP(C) No.16432/2017.;