SHAILENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anil Kumar Srivastava, learned counsel for the petitioner, Sri V.P. Varshney, learned counsel for the respondent-Commission, Sri Vikas Budhwar and Sri Ajal Krishan, learned Advocates for the private respondents and learned Standing Counsel for the State respondents.

(2.) Two connected writ petitions have been filed for the identical reliefs and hence have been heard together and are being decided by this common judgement.

(3.) Two petitioners namely Shailendra Singh and Harish Chandra Gupta filed the aforesaid writ petitions in the month of May' 2012 originally for the relief of mandamus commanding the respondents to accord them promotion as regular Assistant Engineer against the vacancies which had occurred in the year 1996, 1998 instead of the vacancies of the year 2006-07 and, thereafter, to prepare fresh seniority list of Assistant Engineer, Minor Irrigation Department showing the names of the petitioners at appropriate places, in as much as, several persons in the meantime have been promoted to the post of Executive Engineer/Superintending Engineer. Further prayer was to issue a writ of mandamus commanding the respondents to pay all consequential benefits to the petitioners as had been given to Sri Ramakant Tewari, another incumbent.