SATYA NARAIN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Mukund Tewari, learned counsel for the petitioners, Sri Ramesh Kumar Singh, learned Additional Advocate General assisted by Sri Ashutosh Singh learned Standing Counsel for the State-respondents and Sri Prabhat Kumar Tripathi, learned counsel for the opposite party Nos.5 and 6.

(2.) Since the identical question of laws and facts are to be adjudicated in both the writ petitions, therefore, both the writ petitions are decided by a common judgment and order.

(3.) By means of both these writ petitions, the petitioners have assailed the eligibility list dated 18.03.2019 of the Superintending Engineer (Civil) for promotion to the post of Chief Engineer (Civil), Level-2, Department of Irrigation and Water Resources have been prepared.