- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) By means of this writ petition, the petitioner has prayed for the following reliefs:
(3.) It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to direct the respondent no. 1 to transmit entire record of the case in hand before this Hon'ble Court and issue: a. a writ, order or direction in the nature of certiorari quashing the column no. 4 of final seniority list dated 23.11.2007 passed by respondent no. 1. b. a writ, order or direction in the nature of mandamus commanding the respondent no. 1 to determine the seniority of the petitioner in accordance with the provisions of Rule 7 of U.P. Development Authorities Centralized Services Rules, 1985 by providing him the benefit of service rendered in Nagar Palika w.e.f. 11.1.1984. c. issue a writ, order or direction in the nature of mandamus to direct the respondent no. 1 to place the petitioner in final seniority list of 19.04.1996 between Sl. No. 212 and 213. d. issue any other writ, order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case. e. Award cost of the petition to the petitioner.";