JUDGEMENT
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(1.) Heard Sri Kartikeya Saran, learned counsel for the petitioner and Sri K.S.Kushwaha,learned counsel for the respondent no.6 and Sri Mata Prasad, learned Additional Chief Standing Counsel for the respondents no.1 to 5.
(2.) The petitioners, who are 15 in number, are seeking quashing of the order dated 17.6.2015.
(3.) Both the learned counsel for the parties state that the controversy in this writ petition has come up before this Court in Writ Petition No.61619 of 2015, Bhairav Nath Singh and others vs. State of U.P. and others in which also the aforesaid order dated 17.6.2015 was quashed and the matter was remitted to the respondent no.1, Secretary, Vocational Education & Sill Development, U.P. , Lucknow to reexamine the matter and pass fresh order.;
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