R. Subhash Reddy, J. - (1.) Application seeking impleadment of the applicants is allowed as prayed for.
(2.) Leave granted in Special Leave Petitions.
(3.) These civil appeals are filed by the appellant aggrieved by the order dated 08.04.2015 passed by the High Court of Judicature at Allahabad in Special Appeal Nos.189 and 190 of 2015. By the aforesaid order, the Division Bench of the High Court has confirmed the order dated 19.03.2015 passed by the learned Single Judge in writ petitions filed under Article 226 of the Constitution of India in which an order dated 10.12.2008 passed by the U.P. Secondary Education Services Selection Board (hereinafter referred to as 'the Board') was under challenge.;