D Y Chandrachud, J. - (1.) Applications for impleadment are allowed.
(2.) On 17 November 2011, the Division Bench of the High Court allowed the Writ Petition filed by respondents 1 to 5 and held that the appellants are not employees of the State of Uttarakhand. The High Court held that the appellants, who were initially appointed by the State of Uttar Pradesh shall remain employees of that State. The review petition preferred by the appellants was also dismissed by the High Court by its order dated 23 March 2011. These appeals arise out of the judgment and order of the Uttarakhand High Court in the Writ Petition and in review.
(3.) On 28 March 1999, the U.P. Public Service Commission issued an advertisement, inviting applications for 170 vacancies in the post of Personal Assistant in the U.P. Secretariat. The results of the selection process were published in the newspapers on 3 March 2000. The appellants were selected. The U.P. Public Service Commission directed the appellants to furnish certified copies of certain documents. The selection process was challenged before the High Court of Allahabad and was stayed. Meanwhile, the erstwhile State of Uttar Pradesh was reorganized into the State of Uttar Pradesh and the State of Uttaranchal (now Uttarakhand) under the Uttar Pradesh Reorganization Act, 2000, which came into force on 9 November 2000. Following the dismissal of the Writ Petition before the Allahabad High Court, the appellants were appointed as Personal Assistants on 29 January 2001 in the U.P. Secretariat at Lucknow.;