R B SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri A.M. Tripathi, learned counsel for the petitioner as well as learned Standing Counsel and perused the record.

(2.) THE petitioners herein had filed a claim petition bearing No.509/V/87 challenging the seniority -list issued in the year 1987 wherein they had been placed below the private respondents, allegedly in gross violation of the Rules known as "U.P. Jail Ministerial and Commercial Service Rules, 1983 (for short "the Rules").

(3.) THE claim petition of the petitioners was dismissed vide impugned judgment dated 26.8.1994. Being aggrieved, this writ petition had been filed by the petitioners in the year 1994 itself. Notices were issued to the private respondents, but nobody put in appearance and service upon them has been deemed sufficient. Official respondents are represented by the learned Standing Counsel.