JUDGEMENT
Surya Prakash Kesarwani, J. -
(1.)Heard Sri Radha Kant Ojha, learned Senior Advocate for the petitioners and Sri Akhilesh Kumar Singh, Sri Subhash Singh Yadav, Sri Navin Kumar Sharma, Sri Vibhu Rai and Sri Siddharth Khare, learned counsel for the petitioners in the connected writ petitions, Shri Mohan Ji Srivastava, learned standing counsel for the State-respondents, Sri A.K. Yadav, learned counsel for U.P. Secondary Education Service Selection Board, Allahabad, respondent no.3, and Sri Gulrej Khan holding brief of Sri J.H. Khan, learned counsel for the selected candidate-respondent no.3. No one appears on behalf of respondent Nos. 4,5,6, and 7 even in the revised call.
(2.)Counter Affidavit on behalf of respondent no.3 in the leading writ petition has been filed by the selected candidates. The State has also filed counter affidavit.
(3.)Civil Misc. Impleadment Application No.113669 of 2013 has been filed by the applicant, who is a selected candidate and is permitted to be impleaded as respondent no.3 in representative capacity and for the same reason another Impleadment Application No.191239 of 2013 filed by the selected candidates/applicants for being impleaded as respondents in the writ petition, is also allowed. The applicants are directed to be impleaded as respondent Nos. 4,5,6 and 7 in the array of parties.
Necessary corrections be incorporated during the course of the day.