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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3508 OF 2018

[@ SPECIAL LEAVE PETITION (C) NO. 8751 OF 2018] [DIARY NO(S). 27742 OF 2017]

ASHISH KUMAR YADAV & ORS.                     Appellant(s)                                 VERSUS

THE STATE OF UTTAR PRADESH & ORS.             Respondent(s) WITH

CIVIL APPEAL NO. 3509 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8752 OF 2018]

[DIARY NO(S). 27974 OF 2017] J U D G M E N T

KURIAN, J. 1. Delay condoned.  Leave granted. 2. The  application(s)  for  impleadment  is/are allowed. 3. These cases pertain to the selection to the post of Police Constables in the State of Uttar Pradesh. The  appellants  belong  to  the  category  of  those candidates  who  are  alleged  to  have  used whitener/blade/eraser  etc.    Their  case  was  also considered  along  with  the  similarly  situated Sub-Inspector  candidates  by  this  Court  in  Hanuman Dutt Shukla & Ors. Vs. State of Uttar Pradesh & Ors.

as per Judgment dated 19.01.2016 in Civil Appeal Nos. 587-588 of 2016. 4. It is the contention of the appellants that the benefit  of  the  Judgment  of  this  Court  was  not

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extended in true spirit.  The High Court permitted them to make representations.  We are informed that the  representations  have  been  considered  and rejected. 5. We are also informed that the orders rejecting the representations have been challenged before the High Court of Allahabad by some of the candidates and that those writ petitions are pending. 6. Heard  Sh.  Salman  Khurshid  and  Mrs.  Mahalaxmi Pavani,  learned  senior  counsel  appearing  for  the appellants and Mr. V. Shekhar, learned senior counsel assisted by Mrs. Aishwarya Bhati, learned Additional Advocate General for the State of Uttar Pradesh. 7. It is the contention of the appellants that this Court,  having  crystalized  their  rights  in  the decision  in  Hanuman  Dutt  Shukla  (supra),  and  this Court having implemented the Judgment in letter and spirit  in  the  case  of  Sub-Inspectors,  the  Police Constables are also entitled to a similar treatment. We do not think that we should go into that question at  this  stage  since  the  very  same  contention  is raised by the appellants before the High Court and the High Court is seized of the matter.   8. Accordingly,  these  appeals  are  disposed  of  as follows :- i) We request the High Court to dispose of the writ petitions in the matter of selection to the post of

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Police Constables from the candidates who are alleged to have used whitener/blade/eraser etc. expeditiously and preferably within three months from the date of production of this Judgment. ii) In the case of those similar candidates who have not  yet pursued  the remedy  before the  High Court, they are also free to do so, in which case, their cases will also be considered by the High Court along with the batch of cases which we have referred to above. 9. Pending interlocutory applications, if any, stand disposed of.     

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

.......................J.               [ NAVIN SINHA ]  

New Delhi; April 03, 2018.

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ITEM NO.7               COURT NO.5               SECTION XI                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 27742/2017 (Arising out of impugned final judgment and order dated  15-02-2017 in WP No. 6374/2017 passed by the High Court Of Judicature At Allahabad) ASHISH KUMAR YADAV & ORS.                          Petitioner(s)                                 VERSUS THE STATE OF UTTAR PRADESH & ORS.                  Respondent(s) (FOR ADMISSION and I.R. and  and IA No.88088/2017-EXEMPTION FROM FILING  O.T.  and  IA  No.119276/2017-impleading  party  and  IA No.120007/2017-PERMISSION  TO  FILE  ADDITIONAL  DOCUMENTS  and  IA No.120008/2017-EXEMPTION  FROM  FILING  O.T.  and  IA No.120212/2017-impleading  party  and  IA  No.125848/2017-impleading party and IA No.4219/2018-impleading party) WITH Diary No(s). 27974/2017 (XI) (FOR  CONDONATION  OF  DELAY  IN  FILING  ON  IA  89220/2017   FOR  EXEMPTION  FROM  FILING  O.T.  ON  IA  89222/2017  and  IA No.131961/2017-impleading  party  and  IA  No.10238/2018-impleading party)   Date : 03-04-2018 These matters were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR          HON'BLE MR. JUSTICE NAVIN SINHA Counsel for the  parties Mr. Salman Khurshid, Sr. Adv.  

Mrs. Mahalaxmi Pavani, Sr. Adv.  Mr. Purushottam Sharma Tripathi, AOR Mr. Mukesh Kumar Singh, Adv.  Mr. Ravi Chandra Prakash, Adv.  Mr. Tomy Chacko, Adv.  Mr. Rajiv Kumar, Adv.  Mr. Shantanu Jugtawat, Adv.  Ms. Vani Vyas, Adv.  Mr. Abhishek Tripathi, Adv.  Mr. Amit, Adv.  Mr. Lokendra Malik, Adv.  Ms. Kamana Singh, Adv.

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Mr. V. Shekhar, Sr. Adv.  Mr. Prithviraj Singh, Adv.  Ms. Stuti Naina Karwal, Adv.  Mr. Rajiv Dubey, Adv.  Mr. Shashank Shekhar, Adv.  Mr. Abhishek Sharma, Adv.  Ms. Aishwarya Bhati, AAG, UP Mr. Ramjee Pandey, Adv.  Mr. Abhishek, Adv.  Mr. Susheel Tomar, Adv.  Mr. Balraj Dewan, AOR                     

                                 UPON hearing the counsel the Court made the following                              O R D E R

Delay condoned.  Leave granted.  The  civil  appeals  are  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)