P.K. SURAWADHANIWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) ALTHOUGH, the pleadings of the petitioners are as vague as it could be, what we gather after hearing Shri Tamaskar, learned counsel for the petitioners is the following:

(2.) THESE were the only two contentious urged before us by Shri Tamaskar, and no other point was urged before us for decision. Before we proceed further it is appropriate to note down the reliefs sought in this writ petition. The following reliefs are sought by the petitioners:

(3.) TO issue a writ in the nature of Mandamus directing the respondents to create and publish promotional posts of Assistant Managers (P and P) Cadre and such other promotional posts as are available under the other cadres.