Chandra Dhari Singh,J. - (1.) Since common questions are involved in all the above-mentioned writ petitions, they are being decided together.
(2.) Mainly, the following two prayers have been made in all the writ petitions :- (i) To issue a writ, order or direction in the nature of mandamus directing Uttar Pradesh Service Recruitment and Promotion Board to do the document verification of the petitioners by treating them as qualified and eligible and the petitioners be also subjected to further process of recruitment as contemplated under Rule 17 of Uttar Pradesh Police Ministerial, Accounts, Confidential Assistant Cadres Service (First Amendment) Rules, 2016. (ii) To issue a writ, order or direction in the nature of mandamus directing the respondents to consider candidature of the petitioners for appointment on the post of ASI, while treating the degrees possessed by the petitioner as equivalent to the 'O' level certificate issued by DOEACC/NIELIT.
(3.) Vide order dated 23.09.2019 passed in Writ Petition No.20385 (SS) of 2019, Writ Petition No.20251 (SS) of 2019 & Writ Petition No.24584 (SS) of 2019, the Co-ordinate Bench of this Court had directed that if any appointment is made during pendency of the writ petitions, the same shall be subject to final outcome of writ petitions and this fact shall be mentioned in every appointment letter, if issued, during pendency of the writ petitions.;