Kurian Joseph, J. - (1.) Delay condoned. Leave granted.
(2.) The application(s) for impleadment is/are allowed.
(3.) These cases pertain to the selection to the post of Police Constables in the State of Uttar Pradesh. The appellants belong to the category of those candidates who are alleged to have used whitener/blade/eraser etc. Their case was also considered along with the similarly situated Sub-Inspector candidates by this Court in Hanuman Dutt Shukla & Ors. Vs. State of Uttar Pradesh & Ors. as per Judgment dated 19.01.2016 in Civil Appeal Nos.;