DEVENDRA KUMAR SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) In the instant writ petition, the petitioners, have approached this Court, being aggrieved by the promotion of certain junior persons, namely respondents IInd and IIIrd sets, who have been impleaded in the writ petition from respondents No. 3 to 12.

(2.) The petitioners pray that a writ, order or direction in the nature of mandamus be issued by this Court directing the respondents to consider the petitioners' candidature and to promote them to the post of Assistant Sales Tax Commissioner with effect from the date when their immediate juniors were promoted as Assistant Sales Tax Commissioner, by the order dated April 12, 1989, contained in Annexure 3 to the Writ Petition.

(3.) The petitioners further pray to issue directions to the respondents to consider and promote the petitioners to the post of Assistant Sales Tax Commissioner, against the prospective vacancies as and when the same are going to be filled by the respondents.