ANIL KUMAR S/O MATADEEN & 2 ORS. Vs. STATE OF U.P. THROUGH PRIN. SECY. DEPTT. OF HEALTH AND FAMIL

JUDGEMENT

(1.) HEARD learned Counsel for parties and gone through the pleadings of the writ petition.

(2.) BY means of present writ petition, the Petitioners have prayed for a writ in the nature of mandamus commanding the opposite parties to consider the candidature of the Petitioners in light of judgment and orders dated 28.1.2005 and 04.2.2005, passed in writ petitions No. 586(SS) of 2005 and 885 (SS) of 2005, as contained in Annexures No. 1 and 2 to the writ petition.

(3.) LEARNED Counsel for the Petitioners have placed reliance upon the aforesaid two judgments dated 28.1.2005 and 04.2.2005, passed in writ petitions No. 586(SS) of 2005 and 885(SS) of 2005.