LOK PAL SINGH,J. - (1.) Writ petition no. 1687 of 2019 (S/S) has been filed by the petitioners seeking following relief, among others: i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 12.03.2018, passed by respondent no. 3, contained as Annexure 1 to the writ petition. ii) Issue a writ, order or direction in the nature of certiorari quashing the final seniority list of Cooperative Inspector Group II / Asstt. Development Officer (Cooperative) dated 12.09.2016, contained as Annexure 2 to the writ petition. iii) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent nos. 1 to 4 to re-determine inter-se seniority among direct recruits and promotees of the cadre of Cooperative Inspector Group II / Asstt. Development Officer (Cooperative) strictly in accordance with Rule 8 of the Uttaranchal Government Servant Seniority Rules, 2002 and the Subordinate Cooperative Service Rules, 2003. iv) Issue a writ, order or direction in the nature of mandamus directing the respondent nos. 1 to 4 to consider the claim of the petitioners for promotion to the post of Cooperative Inspector, Group I / ADCO w.e.f. 17.03.2017 when their counterparts have been granted promotion to the post of Cooperative Inspector, Group I / ADCO with all consequential benefits of service including arrears of salary.
(2.) By way of filing writ petition no. 1481 of 2018 (S/S), the petitioner seeks following relief, among others: i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 11.12.2017 in league with order dated 12.03.2018 passed by respondent no. 3, contained as Annexures 7 and 10 to the writ petition. ii) Issue a writ, order or direction in the nature of certiorari quashing the order dated 05.02.2014, issued by respondent no. 3 whereby the private respondents have been given promotion from the post of Cooperative Supervisor to Cooperative Inspector Grade II / ADO (Cooperative), contained as Annexure 4 to the writ petition. iii) Issue a writ, order or direction in the nature of certiorari quashing the seniority list pertaining to year 2016 on the post of Cooperative Inspector Grade II / ADO (Cooperative), contained as Annexure 6 to the writ petition. iv) Issue a writ, order or direction in the nature of mandamus directing the respondent authorities to redetermine the inter-se seniority qua the petitioner and private respondents on the post of Cooperative Inspector, Grade II / A.D.O. (Cooperative) strictly as per the governing seniority Rule. v) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to consider the claim of the petitioner for promotion on the post of Cooperative Inspector, Grade I / ADCO from the date when his counterpart have been given promotion and direct the respondent authorities to pay all consequential benefits as has been given to the counterpart of the petitioner. vi) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents first to finalize / re-determine the correct seniority list then to proceed with the Departmental Promotion held on 30.05.2018.
(3.) Since common questions of law and facts are involved in the aforementioned writ petitions, therefore, the same are taken up together and are being decided by this common judgment for the sake of brevity and convenience.;