Anil Kumar, J. - (1.) HEARD Sri R.K. Singh, learned counsel for petitioner, learned State counsel and perused the record. Facts in brief of the present case are that petitioner was initially appointed as Patraul in Irrigation Department, State of Uttar Pradesh and posted at Barabanki in the office of Executive Engineer -XI. Subsequently, on 01.05.1977, thereafter transferred to Sitapur while he was working as Patraul, the said post was redesignated as Seenchpal. In the month of May, 1989, a final seniority list has been issued in respect to the persons who were working on the post of Seenchpal, copy of which is annexed as Annexure No. 3 to the writ petition in respect of the persons who are were working on the post of Seenchpal under Executive Engineer, Sitapur Division Sharda Sahayak, Division XI, Sitapur. In the said seniority list name of the petitioner fined place at serial No. 58.
(2.) FURTHER as per the Government Order, the appellate authority passed an order thereby giving the selection grade/time scale who are working on the post of Seenchpal in the department after completion of six years satisfactory services, but the same has not been given to the petitioner, on the other hand, similarly situated/juniors to the petitioner have been given the said benefit. In this regard pleading has been made in paragraph No. 11 of the writ petition, on reproduction the same reads as under: 1. S/Sri Shalendra Kumar 2. Ram Lakhan Verma Surendra Pal Misra
(3.) KHEM Karan Lal;