SAURABH LAVANIA,J. - (1.) Heard learned counsel for the appellants and learned State Counsel.
(2.) By means of the present appeal the appellants has challenged the judgment and order dated 24.07.2019 passed by the learned Single Judge in Writ Petition No.5891 (S/S) of 2017 (Constable Om Prakash Singh and others Vs. State of U.P. and others).
(3.) Learned counsel for the State submitted that the issue involved in the present case has been squarely covered by the judgment and order dated 27.09.2019 passed in Special Appeal Defective No.440 of 2019 (H.C. Om Prakash and ors. Vs. State of U.P. and ors.). The same is reads as under:- "Heard Sri Prabhu Sharan, learned counsel for the appellants and to Sri Anand Kumar Singh, learned Standing Counsel for opposite party Nos.1 to 9. The appellants are challenging the order dated 24.07.2019, whereby the learned Writ Court after considering the fact that the issue involved in the writ petition has been squarely covered by the judgment dated 10.09.2018 passed in Writ Petition No.25664 (S/S) of 2018 and in the earlier round of litigation the matter traveled upto Hon'ble Supreme Court and thereafter review and curative petition have also been dismissed and therefore, dismissed the writ petition. ;