Yashwant Varma, J. - (1.) Heard Sri Seemant Singh, learned counsel for the petitioners and Sri Piyush Shukla, the learned Additional Chief Standing Counsel for the State-respondents.
(2.) The petitioners in this set of two writ petitions assail Notifications/Government Orders issued by the State-respondents cancelling a recruitment process initiate by the U.P. Police Recruitment and Promotion Board [hereinafter referred to as "the Board"]. In Pradeep, the petitioners had applied for selection on the post of Fireman in the Uttar Pradesh Fire Brigade Service. The recruitment was to be conducted in accordance with the provisions put in place by the U.P. Fire Service Subordinate Officers/Employees Service Rules, 2016. In terms of Rule 15 of these Rules, the selection procedure was prescribed to follow the process as envisaged for the selection of constables in the U.P. Police for the time being in force. The procedure for recruitment of constables is comprised in the Uttar Pradesh Police Constable and Head Constable Service Rules, 2015 (2015 Rules) as amended from time to time.
(3.) In Anand Yadav, the petitioners therein had applied for selection on the post of Jail Warder governed by the Uttar Pradesh Prison Administration and Reforms Department Jail Warder Cadre Service Rules, 2016 (2016 Rules).;