- (1.) Leave granted.
(2.) These appeals are directed against the order passed by the Division Bench of the Allahabad High Court on 21st September, 2007 in Writ Petition 1330/SS/2007. Since there were contradicting views of two Single Judges of the said High Court, the matter was referred by the learned Single Judge hearing the matter to the larger Bench to answer the following question: Whether the government order dated 24.4.2006 is a clarificatory order and amount to issue in continuance of earlier order dated 10.10.2005 as held by this Court, in the case of Shravan Kumar Yadav (supra) and Gyan Prakash (supra) copies of which have been filed colectively as Annexure-5 to the writ petition or it is an independent order and has not prospective application as held by other Hon'ble Single Judge of this Court in the case of Sharad Kumar Srivastava (supra) The Photostat copy of order dated 24.8.2005 supplied by Shri S.N. Mishra learned Counsel for the respondents is taken on record.
(3.) The matter was taken up by the larger Bench, which while answering the reference, also dismissed the writ application.;