AMRESHWAR PRATAP SAHI, DEVENDRA UPADHYAYA, JJ. - (1.) Ashish Kumar Pandey and others v. State of U.P. and others (Writ-A 37599 of 2015) , which has been upheld in special appeal by a Division Bench of this Court. Learned Single Judge has further directed that in respect of certain questions answers i.e. question Nos. 2, 12, 16 and 26, the U.P. Police Recruitment and Promotion Board shall revisit the matter and take remedial measures in accordance with the past practise in consonance with law.
(2.) These Special Appeals can be classified in two categories. Special Appeal Nos. 416 of 2016, 420 of 2016, 421 of 2016, 422 of 2016, 426 of 2016, 439 of 2016 and 476 of 2016 have been filed by those candidates who were declared successful in the selection which was under challenge before the learned Single Judge. Special Appeal Nos. 417 of 2016 and 418 of 2016 have been filed by certain candidates only with the prayer to modify the judgment and order dated 24.08.2016 to the extent it has held that reservation shall be applied at the stage of main written examination and further that the provision of Section 3(6) of Reservation Act, 1994 would apply.
(3.) The State of U.P. has also filed Special Appeal No. 444 of 2016 challenging the judgment and order under appeal passed by the learned Single Judge dated 24.08.2016.;