PANKAJ KUMAR JAISWAL,J. - (1.) Sri Raghvendra Singh, learned Advocate General assisted by Sri Ran Vijai Singh, learned Additional Chief Standing Counsel in all appeals, Dr. L.P. Misra alongwith Sri Amit Kumar Singh Bhadauria, learned Counsel for respondents in Special Appeal No.154 of 2020, Sri Sudeep Seth, learned Senior Advocate assisted by Sri Awadhesh Shukla, learned Counsel for respondents in Special Appeal No.156 of 2020 and Sri H. G. S. Parihar, learned Senior Counsel assisted by Ms. Meenakshi Singh Parihar, learned Counsel for respondents and Sri J. N. Mathur, learned Senior Counsel assisted by Ms. Ishita Yadu and Sri Asit Chaturvedi, learned Senior Counsel assisted by Sri Onkar Singh, learned Counsel for intervenors are present.
(2.) Heard on the question of admission as well as for grant of interim relief/stay.
(3.) These intra-Court Appeals have been filed by the appellants-Examination Regulatory Authority and others under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 against the order dated 3.6.2020 passed in Writ Petition No. 8056 (SS) of 2020, Rishabh Mishra and others v. State of U.P. and others, and other connected matters by which the learned Writ Court was of the considered opinion that there has been a material error in evaluation of the question paper due to which a large number of candidates are liable to suffer for no fault of theirs and has held that a case for interim relief has been made out by the writ petitioners and therefore, the notification dated 8.5.2020 whereby the final answer key has been issued is stayed and all proceedings pursuant to notification dated 8.5.2020 are also stayed till the next date of hearing.;