- (1.) Rejoinder affidavit to the supplementary counter affidavit filed on behalf of respondents Nos. 2 and 3, is admitted on record.
(2.) Heard Sri Ramesh Pandey, learned Counsel for the petitioners, Sri Manish Kumar, Counsel for the respondent Nos. 2 and 3 and Standing Counsel for respondent No.1.
(3.) Through the instant writ petition under Article 226 of the Constitution of India, the petitioners have prayed for following reliefs : "i) to issue a writ, order or direction in the nature of mandamus commanding respondents to consider petitioners' candidature for appointment as direct recruits from the Bar to U.P. Higher Judicial Service 2000 and further consider their posting as Additional District and Sessions Judge. (ii)to issue a writ, order or direction in the nature of mandamus commanding respondents to consider petitioners' candidature for appointment to U.P. Higher Judicial Service according to their merit of selection of recruitment to the U.P. Higher Judicial Service 2000. (iii)to issue a writ, order or direction in the nature of certiorari quashing decision of respondents taken on petitioners' representation dated 11.9.2011 after summoning the same. (iv)to pass any other suitable order or direction which is deemed just and proper in the circumstances of the case. (v)Allow the writ petition with costs.";