AMRESHWAR PRATAP SAHI, SANJAY HARKAULI, JJ. - (1.) Heard Sri Jitendra Narain Mishra and Sri Ajay Pratap Singh learned counsel for the appellants; Sri Y. K. Mishra, learned counsel for the private respondents as well as Sri Gaurav Mehrotra, learned counsel for the Commission and the learned Standing Counsel for the State.
(2.) These two appeals have been filed seeking leave to appeal to question the correctness of the judgment of the learned Single Judge dated 14.02.2017, the fallout whereof is directly affecting the appellants, and it is alleged that they having succeeded in the selection process would now be eliminated from the merit list, which is to be prepared under the impugned judgment, inasmuch as, the appellants are now sought to be non-suited on the ground that they do not possess the equivalent qualifications/eligibility criteria as per the Government Order dated 20.12.2003, which requires the registration of such candidates with the U.P. State Medical Faculty, which is a sine-qua-non as per clause 11 of the aforesaid Government Order.
(3.) The gensis of the dispute as appears from a perusal of the impugned judgment and the facts brought on record appears to be arising out of the equivalence of the qualification and eligibility criteria as prescribed for selection and appointment against the post of a Lab Technician in the departments of Medical and Health Services and the Medical Education and Training, State of U.P.;