- (1.) HEARD learned counsel for the parties and perused the record.
(2.) THIS special appeal is being preferred by Pramod Kumar Singh, challenging the judgment and order dated 01.09.2014 passed in CMWP No. 41595 of 2014 (Pramod Kumar Singh Vs. High Court of Judicature at Allahabad and others)
(3.) BACKGROUND of the case is that an advertisement dated 19.07.2014 was issued by the High Court of Judicature at Allahabad for the recruitment on the posts of Assistant Review Officer. Result of the examination was challenged in Writ - A No. 1922 of 2012 (Ashish Singh) and many other writ petitions which were allowed vide order dated 27.08.2012 directing for evaluation afresh of the typed sheets and also to provide reservation as per the Act by not confining the reservation to each category i.e. reserved category or General category. The judgement dated 27.08.2012 was subject matter of special appeal no. 1753 of 2012 which was allowed vide order dated 20.08.2013. The judgment of the special appeal is now under challenge before the Apex Court in Civil Leave to Appeal Nos. 10524 -10527 of 2013. Petitioner also separately moved before Supreme Court vide his Civil Appeal No. 1000 of 2014 which has been tagged along with aforesaid special appeal nos. 10524 -40527 of 2013. The relief sought by the petitioner in writ petition no. 41595 of 2014 (Pramod Kumar Singh Vs. High Court of Judicature at Allahabad and others) was restricted to challenge the upper age limit of 35 years for the candidates and for the recruitment of 98 back log posts of A.R.O.;