(1.) Petitioners in this group of petitions were promotees to the cadre of Marketing Inspectors in the State of U. P. Way back on September 15, 1970, a decision appears to have been taken for recruitment to the cadre of Marketing Inspectors from two sources: (1) 50% of the posts to be filled in by promotion from the rank of clerical staff and (2) 50% by direct recruitment. For this purpose, it was decided to prepare a statewise seniority list of clerical cadre which would be the source from which promotion could be made to the cadre of Marketing Inspectors. The respondents used to make the promotions occasionally temporarily and occasionally ad hoc. It also appears that during the procurement season, the strength in the cadre of Marketing Inspectors is required to be augmented for the period of procurement. To meet the need of temporary nature, ad hoc promotions used to be given, reversion following as a matter of course on the procurement season coming to an end. As large number of Marketing Inspectors were sought to be reverted, number of writ petitions were filed by the Marketing Inspectors who were under a threat of reversion in the Allahabad High Court. Some of them such as petitioners in Civil Misc. Writ No. 6763 of 1983 in the Allahabad High Court succeeded in obtaining interim relief from the vacation Judge and under the sanction of the interim order continued to function as Marketing his A Division Bench of the High Court finally disposed of the writ Petition at the admission stage observing that the promotions of the petitioners in that case were ad hoc and up to and inclusive of the period August 31, 1983 and therefore, they had no right to the post of Marketing Inspector. The High Court further observed after referring to the counter-affidavit filed on behalf of the State of U. P. that the steps were being taken for preparation of statewise seniority list of clerical staff for the purpose of promotion to the post of Marketing Inspector. The High Court accordingly held that the petitioners have no right to be in the posts of Marketing Inspectors and accordingly dismissed the writ petition.
(2.) Number of other writ petitions involving, the same point were dismissed observing that for the reasons recorded in the judgment in Writ Petition No. 6763 of 83, cognate petitions raising the same point may be dismissed.
(3.) Some other writ petitions filed by Marketing Inspectors claiming identical relief came up before another Division Bench of the same High Court. The Division Bench rejected the writ petitions observing that the petitioners have an alternative remedy for obtaining the same relief by approaching U. P. Public Services Tribunal and therefore, the writ petitions were liable to be dismissed.