Yashwant Varma, J. - (1.) Heard learned counsel for the petitioners and the learned Standing Counsel as well as Sri Arvind Kumar Goswami, learned counsel appearing for the Union respondent.
(2.) This petition has been preferred principally seeking the following reliefs: "(i) Issue a writ order or direction in the nature of certiorari quashing the impugned final allocation list dated 9.5.2005 (Annexure no. 1), Reliving orders in respect of the petitioners dated 7.7.2012, 19.7.2012 and 30.10.2012 (Annexure no. 2) and official memo dated 15.9.2017 (Annexure no. 3)."
(3.) The principal attack is on the order dated 9 May 2005 in terms of which the petitioner was allocated the State of Uttarakhand consequent to the provisions of the U.P. Reorganisation Act, 2000.;