RAJESH TANDON, J. - (1.) HEARD Counsel for the petitioners Shri Vivek Shukla, has present on behalf of respondent No. 1. On behalf of the respondent Nos. 2, 3, and 4 Standing Counsel is present.
(2.) HEARD Counsel for the parties. Brief facts giving rise to the present writ petition are that the petitioners are Constables or Head Constables in G.R.P. or in Civil Police and are posted in the District Haridwar.
(3.) THE grievances of the petitioners are that they have opted for Uttar Pradesh after the formation of Uttaranchal State under Uttar Pradesh Re-organization Act, 2000. The petitioners have stated that they have given their options well within time for their posting for Uttar Pradesh. It was stated by the petitioners that their options have not been considered by the Advisory Committee as yet.;