BALA KRISHNA NARAYANA,ROHIT RANJAN AGARWAL,J. - (1.) This special appeal has been filed by the appellants against the judgment and order dated 01.06.2012 passed by Learned Single Judge in Writ A No. 25844 of 2007 (Paramjit Singh And Ohters Vs. Chief Executive Officer, Noida And Others).
(2.) Upon perusal of the record of this writ petition and the impugned order, we find that Writ A No. 25844 of 2007 was heard and decided along with two other writ petitions namely Writ A Nos. 32345 of 2007 and 29552 of 2007.
(3.) The question which arose for determination before the writ court was that whether a person who was declared scheduled caste in his own State can claim benefit of reservation in the State of U.P. for seeking appointment to a public post or not.;