- (1.) Heard learned counsel for the parties and perused the record.
(2.) Above appeals under Chapter VIII Rule 5 of High Court Rules, 1952, have been filed against the judgments and orders dated 03.12.2010, passed by learned Single Judge in Civil Misc. Writ Petition No.51445 of 2009, Ghanshyam Mishra and others Vs. State of U.P. alongwith Civil Misc. Writ Petition no.45437 of 2009, Vikas Kumar Singh and others Vs. State of U.P. and others whereby the writ petitions were disposed of with a direction to the appellant State to consider the claims of the respondents/petitioners on the post of Sub-Inspectors.
(3.) As both the appeals are preferred against common judgments and orders having identical nature, therefore with the consent of learned counsel for the parties, they are heard together and are being decided by this common judgment and order.;