RAKESH MISHRA Vs. STATE OF M P

JUDGEMENT

(1.) THEY are heard.

(2.) BOTH the petitioners filed the present case before the tribunal for quashment of the order dated 31. 10. 2000 issued by the respondents. Both the petitioners have also prayed for a writ of Mandamus against the respondents to accord them seniority from the date of their initial appointment.

(3.) BY communication dated 31. 12. 2000 which is Annexure A/17, the representation submitted by one Shri V. K. Shukla, the Asst. Training Officer has been rejected. Mr. Shukla is not the petitioner in the present petition. The said representation was submitted by Mr. Shukla for grant of seniority from the date of his first adhoc appointment.