Rajesh Singh Chauhan, J. - (1.) Heard Sri M.P. Raju, learned counsel for the petitioners and learned Standing Counsel for the opposite parties.
(2.) The case in question has a chequered history. The issue in question is related to the Sub Inspector (Civil Police) Ranker's Examination 2007-2008 and the examination process thereof was initiated in the year 2011. Thereafter, various writ petitions were filed before this Court seeking direction that the candidates be given full marks for the wrong answers in the papers of Mathematics, Reasoning and Law. Certain orders have been passed by this Court and ultimately the matter went before the Hon'ble Apex Court. Various orders have been passed by the Hon'ble Supreme Court in the instant matter. The Hon'ble Supreme Court passed an order dated 10.8.2015 in Special Leave to Appeal (C) Nos.25377-25378/2014; Qamar Hasan Khan and others Vs. State of U.P. and others, along with other connected Special Leave Petitions, which is contained in Annexure No.12 to the writ petition. By means of order dated 10.8.2015, the Hon'ble Supreme Court has categorically directed as under:- "It is hereby made clear that no court shall entertain any grievance relating to this particular selection. Our present order would not dislodge, if any candidate, who has already been selected or sent for training. Needless to emphasize, the present order has been passed regard being had to the special features of the case."
(3.) Thereafter in the same issue, the Hon'ble Apex Court passed an order dated 8.3.2016 in Special Leave to Appeal (C) No.5880 of 2016, which is contained in Annexure No.13 to the writ petition, which is being reproduced hereunder:- "SLP (C) No.5880/2016 The Special Leave Petition is dismissed as withdrawn. WP (C) No.126/2016 Application seeking exemption from filing official translation is allowed. In view of restraint order dated 10th August, 2015 passed by this Court, petitioners challenged their cancellation order dated 17th February, 2015 before this Court by way of this writ petition. The petitioners are granted liberty to move the High Court challenging their cancellation of names and it is for the High Court to deal with the writ petition filed by the petitioners on its own merits including its entertainability unaffected by the restriction imposed in the order dated 10th August, 2015. The Writ Petition is disposed of on the above terms.";