M.Katju and Umeshwar Pandey, JJ. - (1.) This writ petition has been filed challenging the validity of Rule 5 of the UP. Rural Engineering (Group-B) Services 1st Amendment Rules, 1999 as notified on 28.1.2000, on the ground that it is violative of Articles 14 and 16 of the Constitution of India.
(2.) The petitioners have prayed that a direction in the nature of mandamus be issued directing the respondents to consider the case of the petitioners for promotion on the post of the Assistant Engineer ignoring the aforesaid Rule 5.
(3.) We have heard learned Counsel for the petitioners and find no merit in this petition.;