LEELA DUTT Vs. H P SEB

JUDGEMENT

(1.) THE petitioners in these writ petitions are aggrieved since they are not regularized in the posts of Sub Station Attendant (SSA) in Rampur circle w.e.f. the date of ad hoc promotion, namely, 31.12.1999. THE petitioners apprehend that their due and regular promotion is delayed or denied on account of transfer of SSAs from other circle. Learned counsel for the respondent-Board submits that there are no vacancies to provide them regular promotion. It will be profitable to extract the stand taken by the Board in the reply:

(2.) THE reply is vague and evasive as far as certain aspects are concerned. Be that as it may, even going by the reply, the following facts are admitted by the Board:

(3.) ALL the writ petitions are disposed of, so also the pending applications, if any.