Pradeep Kumar Singh Baghel, J. - (1.) THE petitioners are four in number, along with others appeared in the Examination of Lekhpal Training in the year 1989 and their result was withheld. The petitioners have approached this Court under Article 226 of the Constitution of India aggrieved by the order of the Board of Revenue dated 28.2.2011, whereby the Board of Revenue has rejected their representation on the ground that their experience certificate was fabricated and as such their result cannot be declared.
(2.) ON 8th September, 2011 time was granted to learned standing counsel to file counter affidavit, however, no counter affidavit has been filed. In view of the facts and circumstances of this case no useful purpose would be served to grant further time to file counter affidavit as the issue involved in this case has already been decided by this Court by order dated 25.3.2004. A Special Appeal against the said order has been dismissed on 7.5.2008. Thereafter a Special Leave Petition 4623 of 2008 (State of U.P. and others v. Hira Singh Yadav and others) was preferred which was also dismissed by the Supreme Court on 2.6.2010. Moreover, other Writ Petition No.28908 of 2010 (Kailash Nath Pathak and others v. State of U.P. and others) was also allowed by this Court in terms of the judgment given in Writ Petition No. 34525 of 2001 decided on 25.3.2004. Having perused the record Court is satisfied that the facts of the present case are covered by the judgment mentioned above. The respondents have complied all the judgment and order of this Court in the above mentioned case.
(3.) HEARD learned counsel for the petitioner and learned standing counsel.;