VASHRAMBHAI JETHIDAS PATEL Vs. K C DALAL

JUDGEMENT

(1.) THE present petition is abated as far as petitioner no. 1 is concerned and the name of petitioner no. 4 has been deleted from the array of parties as per the previous orders of this Court. Accordingly, this petition is heard qua petitioners no. 2 & 3 (hereinafter referred to as petitioners) only.

(2.) THE petitioners herein have prayed to direct the respondents not to revert the petitioners from the existing post to any lower post and not to disturb the seniority of the petitioners.

(3.) HEARD learned advocates for the parties and perused the papers on record. Considering the decisions relied upon by learned advocate for the petitioners, this Court is of the view that the case of the petitioners deserves consideration. Paras 4 and 5 of the said decision read as under: