DEVI PRASAD RAI Vs. STATE OF U P

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the records.

(2.) The petitioners were appointed on the post of Junior Clerks by the Selection Committee and joined their services in the Irrigation Department on 6.11.1978 and 27.11.1978. respectively.

(3.) There is a dispute about the seniority in this petition. A provisional seniority list of the Junior/Senior Clerks was published. It is submitted that the promotions were made according to the seniority list. Due to some bona fide mistake, names of some senior employees to the petitioners had been left out.