ARUN TANDON,RITU RAJ AWASTHI,J. - (1.) Heard learned counsel for the parties. Cause shown for the delay in filing of the appeal is to the satisfaction of the Court. Delay is condoned. Delay condonation application is allowed. Heard learned counsel for the parties.
(2.) The learned Single Judge under the judgment and order dated 13.07.2012, even after taking note of the fact that a ban had been imposed by the State Government on appointment, has proceeded to direct that once the selection process has been initiated and the select list has been prepared the State cannot put a blanket ban on appointments. Therefore, the Court proceeded to issue a writ of mandamus commanding the U.P. State Road Transport Corporation to issue appointment letters to the petitioner and to allow them to join and work as well as to pay their emoluments.
(3.) With regard to petitioner no. 1 it has been further observed that since he is in the waiting list, he may be offered appointment if any selected candidate does not join.;