RAMESH SINHA,J. - (1.) Heard learned counsel for the petitioner, Sri C.P. Awasthi, learned counsel for respondents no.4 to 28 and learned Standing Counsel for the State-respondents.
(2.) This appeal is preferred to question correctness of the judgment dated 28th February, 2020 passed by learned single Bench in Writ- A No.4178 of 2003.
(3.) Learned single Bench by the judgment impugned while dismissing the petition for writ arrived at the conclusion that there was no illegality in the process of selection conducted by the respondents for recruitment of Class-IV employees. The Court also held that the process of selection that acquired finality 17 years earlier cannot now be undone.;