RAGHUBANSH BIHARI JAUHARI Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner claiming himself to be Excise Inspector, retired from service on 30.6.2007, has filed the present writ petition with the following prayer :

(2.) It is also noticeable that after the judgment of the Apex Court, those five persons were reverted. However, they have challenged those orders through various writ petitions being Writ Petition No. 22512 of 2001, 28737 of 2001, 29139 (ss) of 2001, 27666 of 2001 and 2915 (ss) of 2001 and obtained interim order and on the strength of interim order, they continued and retired as an Excise Inspector. In the submissions of learned counsel for the petitioner, Writ Petition No. 27666 of 2001 was dismissed by this Court on 7.10.2010. However with respect to other, he submitted that he is unaware about the status of the other writ petitions.

(3.) So far as the petitioner's case is concerned, after the reversion of all those five persons with whom the petitioner is seeking parity, the petitioner was given promotion on the post of Excise Inspector on 2.9.2004,- against the substantive vacancy, with the date of his appointment, on the probation of two years. It is stated in the counter-affidavit that in the ministerial cadre on the post of Senior Assistant, the petitioner was given notional promotion with effect from 7.5.2006.