- (1.) Heard Mr. Y.S. Lohit, learned counsel for the petitioners, learned Additional Chief Standing Counsel for respondent nos. 1 and 2, Shri Rajnish Kumar for respondent no. 3 and Shri Gaurav Mehrotra for respondent no. 4.
(2.) Through the instant writ petition, the petitioners have sought the following reliefs: Prayers of writ petition no. 347 (S/B) of 2009: "i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 4.12.2008 as contained in Annexure No. 1 to the writ petition. ii) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties by directing them to reconsider the matter afresh for the purposes appointment of the petitioner on the post of Civil Judge (Junior Division) in the letter and spirit of the judgment and order dated 17.01.2006 in her writ petition no 24479 of 2004 as contained in Annexure No. 3 to the writ petition against the posts which were occupied by the private respondents in the name of U.P. Nyayik Sewa Examination 2000 till the rejection of their respective representations vide State Government's order dated 12.03.2008 as mentioned in the letter dated 17.03.2008 sent to the U.P. Public Service Commission as contained in Annexure No. 8 to the writ petition followed by consequential benefits of the same. iii) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties by directing the U.P. Public Service Commission to send the recommendation for the purposes appointment of the petitioner on the post of Civil Judge (Junior Division) at the earliest in the letter and spirit of the judgment & order dated 17.01.2006 in her writ petition No. 24479 of 2004 as contained in Annexure No. 3 to the writ petition against the posts which were occupied by the private respondents in the name of U.P. Nyayik Sewa Examination 2000 till the rejection of their respective representations vide State Government's order dated 12.03.2008 as mentioned in the letter dated 17.03.2008 sent to the U.P. Public Service Commission itself.
(3.) Prayers of writ petition no. 574 (S/B) of 2009: i) Issue a writ, direction or order in the nature of certiorari quashing the impugned order dated 04.12.2008 passed by the opposite party no. 1, contained as Annexure No.1 to this writ petition. ii) Issue a writ, direction or order in the nature of mandamus commanding the opposite parties to reconsider the matter of the petitioner afresh for the purposes of appointment on the post of Civil Judge (Junior Division) in the letter and spirit of judgment and order dated 17.01.2006 passed in writ petition No. 46858 of 2004 in favour of the petitioner, against the vacancies which have been accrued or become vacant due to the appointment of 03 women candidates in the selection of the year 1999 in place of Examination-2000. iii) Issue a writ, director or order in the nature of mandamus commanding the opposite parties to direct the U.P. Public Service Commission to send the recommendation for the purposes appointment of the petitioner on the post of Civil Judge (Junior Division) at the earliest in the letter and spirit of the judgment and order dated 17.01.2006 in her writ petition no. 46858 of 2004 as contained in Annexure No.5 to the writ petition against the posts which were occupied by the private respondents in the name of U.P. Nyayik Sewa Examination-2000 till the rejection of their respective representations vide State Government's order dated 12.03.2008 as mentioned in the letter dated 17.03.2008 sent to the U.P. Public Service Commission itself.";