- (1.) Heard learned Counsel for the Petitioner. None is present on behalf of private opposite party No. 3 and 4.
(2.) Since both these writ petitions involve common question of law, hence are decided by the present common judgment.
(3.) Present writ petitions under Article of the Constitution of India, have preferred for issuance of a writ in the nature of mandamus directing the opposite parties to hold regular selection for the post of Research Officer (Technical) in the State Planning Institute and to discontinue the ad hoc promotion of the opposite party No. 3 and 4 on the post of Research Officer on the ground that they are junior to the Petitioner.;