M.Katju, U.Pandey, JJ. - (1.) Heard learned counsel for the parties.
(2.) This special appeal has been filed against the judgment and order of the learned single Judge dated 10.5.2001. We have carefully perused the said judgment. It appears that earlier one of us (M. Katju, J.) allowed Writ Petition No. 40495/1996, Ravindra Nath and Ors. v. State of U. P. on 28.5.1997.
(3.) The facts in the said case were that 475 posts of Sub-Inspector of Civil Police for males and 50 for females were advertised in October, 1991. The petitioners appeared in the examination and alleged that they qualified but since no waiting list was prepared, they were not considered for appointment, as they were not in the main select list.;