JAGMOHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Shobhit Saharia, the learned counsel for the petitioners, and Mr. Pradeep Joshi, the learned Additional Chief Standing Counsel, for the State of Uttarakhand-respondents.

(2.) The private respondent nos. 2 to 12 did not appear in this case inspite of sufficient notice.

(3.) In this Writ Petition, the petitioners have prayed for quashing of the judgment and order dtd. 20/6/2018 passed by the Uttarakhand Public Services Tribunal, hereinafter, referred as the Tribunal, for brevity, in Claim Petition No. 05/NB/DB/2014 (Anirudh Singh Bhandari and others v. State of Uttarakhand and others), whereby the Claim Petition of the petitioners was rejected. The petitioners have further prayed to issue a writ in the nature of certiorari to quash the Seniority List dtd. 1/4/2011 of the Assistant Engineer (Civil), which was promulgated after due promotion of the petitioners in the cadre of Executive Engineer, and the petitioners were shown juniors to the private respondents in the cadre of the Assistant Engineer (Civil) in alleged disregard of Rule 8(3)2(i) of the Uttarakhand Government Servant Seniority Rules, 2002. The petitioners have further prayed to issue a writ in the nature of certiorari quashing the order dtd. 12/2/2013 and 13/2/2013 granting notional promotion in alleged violation of the Uttarakhand Government Servant Seniority Rules, 2002, as amended in 2009.