DUBARI Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Shri Sanjay Kumar, learned Counsel for the petitioners and Shri Alok Sinha for the respondents. The petitioners have approached this Court with the grievance that the persons junior to the petitioners have been given promotion on the post of District Commandant, Home Guards on 14.12.2005 but their case was not considered.

(2.) INITIALLY the Court directed the authority concerned to dispose of the pending representation of the petitioners which was rejected by means of order dated 22.4.2007. By means of order dated 22.5.2007 the order aforesaid also became the subject -matter of challenge by means of amendment application which stands allowed. The affidavits have been exchanged and therefore, we proceed to decide the writ petition on merit.

(3.) THERE appear to be total 13 vacancies for selection in the year 2003 -04 which were said to be of General Category and there was no vacancy for reserved category. For selection in the year 2004 -05, the total vacancies were 14, out of which 12 were of General Category and two vacancies were for Scheduled caste.