ARJUN LAL GARASIA Vs. STATE & ORS

JUDGEMENT

(1.) Learned counsel for the petitioners submits that requirement of service on respondent No.7 may be dispensed with as other similarly situated persons have been impleaded as respondents No. 8 and 9, who have been duly served.

(2.) In view of the submissions made, the requirement of service on respondent No.7 is dispensed with.

(3.) This writ petition has been filed by the petitioners aggrieved against the action of the respondents in not promoting the petitioners on account of their belonging to Scheduled Tribe category and there being already more candidates of the said reserved category in the cadre of promotion post then the reservation provided i.e. 12% for Scheduled Tribe category.