T N SAXENA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These writ petitions are under Art. 32 of the Constitution. The dispute which forms the subject-matter relates to one of inter se seniority between direct recruits and promotees to the post of Senior Marketing Inspector.

(2.) The same dispute was before this Court in C.A. No. 3148 of 1979. The petitioners in present W.P. Nos. 9149-51 of 1983 were the appellants. By judgment dated May 7, 1982 (reported in AIR 1982 SC 1244: 1982 All LJ 1080) this Court while disposing of the appeal gave the following direction (Para 17):

(3.) In W.P. Nos. 9149-51 of 1983, five sets of respondents have been impleaded - the first set being public officers and authorities and the other four sets being four sets of promotees. The petitioners in those cases are direct recruits. At the hearing it has been conceded that the cause of action does not survive as against the third, fourth and fifth sets and petitioners have made their submissions confined to the second set only.