Rajesh Singh Chauhan, J. - (1.) Heard Km. Vishwa Mohini, learned counsel for the petitioners and Sri Vishal Verma, learned Brief Holder for the State-respondents.
(2.) The order under challenge is dated 05.10.2006, passed by the Deputy Inspector General of Police, Establishment, U.P. whereby the representation of the petitioners, which was preferred in compliance of order of this Court, was rejected.
(3.) The short controversy involved in the issue in question is that as to whether the petitioners can claim to be declared selected for the vacancies which occurred in the year 1989, for which, the petitioners were in the waiting list. Admittedly, no interim order was granted in favour of the petitioners.;