ASHOK KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this writ petition, the petitioners have prayed for the following reliefs:-

(2.) The main grievance, which has been canvassed by the petitioners, is that on account of inaction on part of the respondent in not considering and determining the seniority of the petitioners and simultaneously proceeding to determine the seniority of the private respondent Nos. 4 to 59 by the impugned seniority list dtd. 21/8/2012 by virtue of which, it is the case of the petitioners that direct recruitee Junior Engineers have been awarded seniority in the cadre of Junior Engineer (E and M) from the day they have joined as "Trainees".

(3.) After being noticed, the private respondents, who were the beneficiaries of the impugned seniority list dtd. 21/8/2012, have not put in appearance nor had engaged any counsel, and consequently the writ petition was directed to be proceeded with ex parte against them by an order dtd. 21/6/2018.