D.P.SINGH, J. - (1.) HEARD Sri R.N. Singh, Sri AShok Khare, Sri S.M.A. Kazmi learned Senior Advocates assisted by their instructing counsels; Sri P.S. Baghel, Sri R.B. Singhal and Sri Vijai Gautam, learned counsel appearing for the petitioners in these identical writ petitions challenging cancellation of appointments as constables in the Civil Police, Provincial Armed Constabulary and in the Wireless wing of the Police.
(2.) HEARD Sri V.B. Upadhyay, learned Senior Advocate appearing as a Special Counsel for the State of U.P. assisted by Sri M.C. Chaturvedi, learned Chief Standing Counsel along with other Standing Counsels. Both the parties agree that the issues involved in these cases are identical in nature and can be heard together and disposed off accordingly. For the sake of convenience, with the consent of parties the present writ petition is being treated as the leading petition.
(3.) THESE bunch of writ petitions filed under Article 226 of the Constitution of India challenge mass cancellation of recruitments to the post of Constables in Civil Police and Provincial Armed Constabulary (here -in -after referred to as P.A.C.). The cancellation of selection to different posts in the Wireless department of the Police have also been challenged.;