- (1.) These matters have been expedited by Apex Court vide order dated 24.07.2013 passed in Special Leave to Appeal (Civil) No. 23194 of 2013, Anil Kumar Yadav and others Vs. State of U.P. and others, which was taken against an interim order. The Apex Court while dismissing appeal on the ground that it has come against interim order has required this Court to decide writ petitions on merits, expeditiously, within a period of two months.
(2.) These cases were nominated to the Bench presided by one of us (Hon'ble Sudhir Agarwal, J.) by Hon'ble the Chief Justice vide order dated 11.07.2015 and that is how it has come up before us. We have heard and are deciding by this common judgment.
(3.) It is not disputed by the parties that the substantial question raised in these writ petitions is, "whether seniority, once determined, can be redetermined by the Competent Authority finding earlier determination to be incorrect, erroneous or illegal or in other words, whether seniority once determined is a vested right so that it cannot be reviewed, revived or rectified subsequently?";