Manish Kumar,J. - (1.) Heard Sri Gaurav Mehrotra and Sri Abhinav Singh, learned counsel for the petitioners, learned State Counsel for Opposite Parties No. 1 and 2 and Sri Sudeep Seth, learned Senior Advocate, assisted by Sri V.K. Singh for Opposite Party No.3, Sri Suraya Narayan Mishra for Opposite Party No.13, Sri Hemant Mishra for Opposite Party Nos. 14 and 15 and Sri Apurva Tewari, who has moved an impleadment application on behalf of one Sri Mahesh, he has been allowed to make his submissions.
(2.) The present writ petition has been preferred by the petitioners feeling aggrieved by the final Seniority list issued vide office order no.871E/2019-371E/GPT/85-18 dated 15.04.2019 in so far as it relates to the placement of the petitioners below Passenger Tax / Goods Tax Superintendents, whose services have been merged in the higher cadre of posts of Passenger Tax, Goods-Tax Officer to which petitioners were directly appointed. They have also challenged the order dated 15.04.2019, by which the representation of the petitioners against the tentative seniority list has been rejected.
(3.) The dispute pertains to the placement of seniority on the post of Passenger Tax, Goods-Tax Officer amongst the direct recruits i.e. the petitioners and the private respondents, who were working on the post of Passenger Tax / Goods Tax Superintendents, the feeding cadre for promotion to the post of Passenger Tax, Goods-Tax Officers, but their services have been merged with Passenger Tax, Goods-Tax Officers vide Government Order dated 3.5.2011 abolishing post of Passenger Tax / Goods Tax Superintendents.;