- (1.) ALL these three writ petitions involve common facts and questions of law, hence, as agreed by learned counsel for the parties, have been heard together and are being decided by this common judgment.
(2.) HEARD Sri K.M. Asthana, Sri Seemant Singh and Sri V.K. Singh, Advocates for the petitioners and Sri R.C. Yadav, learned Standing Counsel for the respondents. Writ Petition No. 57576 of 2013 (hereinafter referred to as the "first petition") has been preferred by five petitioners, namely, Vindhyavasini Tiwari, Digvijay Nath Chaurasia, Akhilendra Pratap Singh, Krishna Deo Tripathi and Radhey Shyam Maurya. They are aggrieved by Government Order dated 03.09.2013 (Annexure1 to the writ petition), whereby it has communicated to Director General of Police, U.P., Lucknow its approval for cancellation of recruitment, already held, though partially, for the post of SubInspector (Civil Police) (hereinafter referred to as the "SICP") and Platoon Commander in Provincial Armed Constabulary (hereinafter referred to as the "PC, PAC") pursuant to advertisement published in 2011 and directing for taking further action accordingly; and, consequential order dated 24.09.2013 (Annexure2 to the writ petition), issued by U.P. Police Recruitment and Promotion Board (hereinafter referred to as the "Recruitment Board") cancelling advertisement No. PRPVEk1/2011 dated 19.05.2011.
(3.) THE Writ Petition No. 63093 of 2013 (hereinafter referred to as the "second petition") is at the instance of seventeen petitioners and Writ Petition No. 60538 of 2013 (hereinafter referred to as the "third petition") is at the instance of six petitioners. In these petitions also the impugned orders are same as are in the first petition.;