Markandey Katju,J. - (1.) This appeal by special leave has been filed against the judgment and order dated 3.11.2006 in Civil Misc. Writ Petition No. 78513 of 2005 of the High Court of Judicature at Allahabad.
(2.) Heard learned counsel for the parties and perused the record.
(3.) The dispute in this appeal is regarding the validity of Rule 5(ii) of the U.P. Public Works Department Group-B Civil Engineering Service Rules, 2004 (in short the 2004 Rules).;