K.M.THAKER,J. - (1.) Heard Mr. Adeshra, learned advocate for petitioners and Mr. Mrugen Purohit, learned advocate for respondents and Mr. Rakesh Patel, learned AGP.
(2.) In SCA No. 11825 of 2014, the petitioners have prayed, inter alia, that: "6 (A) This Hon'ble Court be pleased to issue appropriate writ, order or direction by ordering/directing the respondent nos. 1 to 5 to follow the Recruitment Rules dated 5.10.1981 as amended on 10.12.1984 for filling up the post of Dy. Executive Engineer (Mechanical) and filling up the posts of Dy. Executive Engineer (Mechanical) by Promotion and Direct Recruit in the ratio of 4:1 and fix their seniority from the date on which the petitioners were due for promotion and further be pleased to quash and set aside the order dated 25.6.2014 at Annexure B passed by Under Secretary, Narmada Water Resources, Water Supply and Kalpsar Department of the State Government".
(3.) In SCA No. 9271 of 2014, the petitioners have prayed, inter alia, that: "8 (A) Your Lordships may be pleased to issue writ of mandamus or any other writ, order or direction, quashing and setting aside order dated 25.6.2014 whereby respondent authority has sought to fill up the vacancies of the Deputy Executive Engineers (Mechanical) in excess of the quota as prescribed under the Recruitment Rules for the post of Deputy Executive Engineers (Mechanical), being illegal arbitrary and unconstitutional and against the principles of natural justice".;