LAWS(ALL)-2025-2-19

SHIV DATT JOSHI Vs. STATE OF U.P.

Decided On February 24, 2025
Shiv Datt Joshi Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Gaurav Mehrotra assisted by Ms. Ritika Singh, learned counsel for the petitioners as well as Sri Kuldeep Pati Tripathi, learned Additional Advocate General for respondent nos. 1, 2 and 3 as well as Sri Akhilesh Kumar Kalra, learned counsel appearing for the private respondents.

(2.) Since common questions of law and facts are involved in both the writ petitions, as such, they are being decided by this common judgment and order.

(3.) The dispute regarding seniority between the direct recruits and the promotees once again falls for consideration in the bunch of writ petitions which have been filed by the promotees assailing the order dtd. 06/08/2023 by which the date of appointment has been changed from 30/06/2016 to 13/07/2016 and the subsequent seniority list issued on 06/09/2023 whereby they have been pushed back in the seniority and the further promotion orders where according to the petitioners the direct recruits who were junior to them have been granted promotion.