SUDHIR AGARWAL, J. - (1.) HEARD Sri Vijay Gautam, learned counsel for the petitioner and Sri Piyush Shukla, learned Standing Counsel for the State.
(2.) WITH the consent of learned counsel for the parties, writ petitions are finally decided under the Rules of the Court at this stage. Writ petitions no. 19027 of 2008, 19006 of 2008, 14840 of 2008, 14839 of 2008, 13996 of 2008, 14838 of 2008, 13990 of 2008, 13988 of 2008, 15100 of 2008, 15208 of 2008, 15210 of 2008, and 19026 of 2008 have been filed by the petitioners claiming promotion on the post of Head constable (CP) in the State of U.P. ( hereinafter called as First set) . Writ petition nos. 69426 of 2005, 64894 of 2006 and 297 of 2007 ( hereinafter called as second set) have been filed by the petitioners of first set challenging the orders passed by respondents communicating them their allocation to the State of Uttranchal in exercise of powers under U.P. State Re-organization Act, 2000.
(3.) THE petitioners of first set have sought a writ of mandamus commanding the respondents to allow them to join the training of Head constable (Civil police) pursuant to Eligibility list Examination for Head constable (CP) and also to promote on the post of Head constable (CP) in accordance with merit with all consequential benefits. They have also sought direction for sending them to training at respective places of training mentioned in the concerned writ petitions like PTC Chunar, district Mirzapur, PTC Unnao and PTC Meerut.;