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Judgment
4 paragraphs · 120 wordsManoj Kumar Gupta, CJ
Present intra-court appeal is directed against the order dated 15.12.2025 passed in WPSS No.2395/2024 connected with WPSS No.72/2025.
The appellants herein were petitioners in WPSS No.2395/2024. They had challenged the seniority list issued by respondent no.3 dated 21.10.2024. The learned Single Judge, observing that the issue raised involves questions of fact as well as law, has declined to examine the same in writ jurisdiction and has relegated the appellants to the alternative remedy available under the U.P. Public Service (Tribunals) Act, 1976.
We find no illegality in the order of learned Single Judge warranting interference in the present appeal. Indisputably, the remedy aforesaid is available to the petitioners/appellants. Consequently, the appeal is dismissed.