- (1.) This appeal has been filed only by one Dileep Kumar Chaudhary, one of the three petitioners in Writ Petition No. 2357 of 2012. The said writ petition has been decided alongwith Writ Petition No. 3807 of 2012, Chanchal Mishra and another Vs. State of U.P.
(2.) The third petition is Writ Petition No. 2517 of 2014 Vinay Kant Yadav and others Vs. State of U.P. And another.
(3.) When the appeal was heard on the earlier occasion, the following order was passed on 17.11.2014:- "Heard learned counsel for the appellant, learned Standing Counsel for the respondent no.1 and 2, Sri Sandeep Dixit for the respondents no.3 to 5 and Sri V.K. Dubey for the respondents no.6 and 7. After the matter was heard at length, Sri Sandeep Dixit, learned counsel for the respondents no.3 to 5, submits that if there is no adjudication on the order passed by the State Government dated 16.7.2012 then the same may be considered and finally disposed of by this Court in this appeal as this appeal is a continuation of the writ petition. He, therefore, submits that it will serve no purpose if the matter is heard without hearing on the issue of 16.7.2012. He further submits that the learned Single Judge can be called upon to decide the same alternatively and the matter can be remitted back for the said purpose. Learned Standing Counsel represents the State Government and it is the order of the State Government which is under challenge, he prays that he may be permitted to seek instructions on the position so emerging in respect of the procedure to be adopted by this Court for the said purpose. Put up tomorrow as fresh along with records of all the three writ petitions.";