Supreme Court: In the issue relating to filling up of 4010 vacancies in the State of Uttar Pradesh, consisting of 3698 vacancies for Sub-Inspectors and 312 vacancies for Platoon Commanders, the 3-judge bench of Madan B. Lokur, Kurian Joseph and Deepak Gupta, JJ directed that the vacancies should be filled up by the State of Uttar Pradesh expeditiously on merits, if not already filled up.

The State had submitted before the Court that due to orders passed from time to time by this Court, perhaps more than 4010 posts have been filled up. The Court, hence, directed that the persons occupying posts in excess of 4010 shall not be disturbed until further orders from this Court.

Regarding the question as to whether the persons who have been appointed in excess of 4010 Posts are to continue or their services may be dispensed with, the Court said that it will pass the appropriate orders only after hearing the parties.

The Court also took note of it’s order dated 14.09.2017 in which it was noted that all those persons who are before this Court on the ground that they were before the High Court on or before 31st December, 2016 either as petitioners or intervenors may submit their particulars to learned Additional Advocate General who will verify the particulars and submit a report before 31st October, 2017. The Court, hence, made clear that following the order passed on 14.09.2017, all applications for intervention/impleadment, etc. or fresh matters instituted after the cut-off date of 31st December, 2016 stand disposed of. [Alok Kumar Singh v. State of U.P.,  2018 SCC OnLine SC 309, order dated 22.03.2018]

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