SHANKER DASS & ORS. Vs. STATE & ORS.

JUDGEMENT

(1.) Going by the nature of relief sought for and with the consent of learned counsel for the parties, the writ petition is admitted to hearing and the same is taken up for final disposal.

(2.) The petitioners, in the present writ petition, seek the following reliefs in the nature of:-

(3.) Learned counsel for the petitioners states that the petitioners were appointed in the department of the respondents from 1991 to 1999 as Junior Assistants and thereafter in view of their seniority and eligibility, they were promoted to the post of Senior Assistants in the years 2004 to 2007 and are discharging their duties to the entire satisfaction of their superiors. Learned counsel further states that the persons who are juniors to the petitioners are selectively appointed as Head Assistants contrary to rules/procedure. The petitioners rely upon certain Government orders to plead his case of merit over the private respondent No.6 and they, therefore, seek to quash such orders.