(1) W.P. (C) No. 488 of 2001 : Exemption allowed.
(2) Application for Intervention is dismissed.
(3) Rule. Expedited.
(4) Pending the disposal of the writ petition no further executive orders in pursuance of the Uttar Pradesh Public Services (Reservation of Scheduled Castes, Scheduled Tribes and Other Backward Classes) (Amendment) Act, 2001 shall be made pending the disposal of the writ petition. W.P. (C)Nos. 536/2001. 557/2001 and 2/2002:
(5) Tag with Writ Petition (C) No. 488 of 2001. Order accordingly.
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