D.P.SINGH,J. - (1.) HEARD learned counsel for the petitioner and learned Standing counsel.
(2.) IN pursuance of an advertisement dated 5.9.2006 inviting application for recruitment to the post of Constable in Civil Police, the petitioner had applied and was selected by the Selection Board in district Bareilly whereafter vide order dated 5.12.2006 he was appointed at Pilibhit. Nevertheless, by an order dated 11.9.2007, the entire selection was cancelled. However, in the case of the petitioner, a separate order was passed on 13th September 2007 holding that the petitioner has incorrectly mentioned his date of birth in the High School certificate and therefore his selection was doubly cancelled also on this ground. It is not denied by the parties that the order dated 11.9.2007 whereby the entire selection was cancelled has been quashed by this Court in the case of Pawan Kumar Singh vs. State of U.P. and others [2008 (10) ADJ 321] and that judgment has been upheld in the case of State of U.P. and others vs. Pawan KumarSingh [2009 (3) ADJ 366 by the Division Bench in Special Appeal. It is also not denied that in the pending Special Leave to Appeal before the Supreme Court, no interim order has been passed and all the selectees/recruitees have been directed to be reappointed.
(3.) HOWEVER , since the selection of the petitioner has also been cancelled by the impugned order dated 13.9.2007, the counsel for the petitioner is pressing this petition.;