- (1.) HEARD learned counsel for the petitioner and learned Additional Chief Standing Counsel.
(2.) WITH the consent of learned counsel for the parties, the writ petition is being finally disposed of.
(3.) BY means of the present writ petition, the petitioner has prayed for following reliefs: - "(a) Issue a writ of mandamus directing the opposite party No. 1 to appoint/promote the petitioner on the post of Mukhya Sevika and treat her to be duly appointed with effect from 18.11.1998 which is the earliest date on which the appointments were started to be made from the above referred merit list vide annexure No. 6. They may also be directed to pay the salary and other emoluments to the petitioner for the above post w.e.f. the above referred date of 18.11.1998 with all the benefits of service and posting. The opposite parties may further be commanded to pay the current salary of the above post to the petitioner by including the increment which she is to be deemed to earn during the intervening period and her seniority may also be determined with effect from the above date from which the petitioner is to be deemed to be appointed and posted. (b) Issue any other writ, direction or order which may seem to be expedient in the ends of justice. (c) Award cost of this petition; and to (d) waive the statutory notice as the matter is urgent". The case of the petitioner is that In charge Bal Vikas Pariyojna Adhikari Sohawal, Faizabad had prepared a merit of Aaganbari Karyakatries serving at various centers in Sohawal under his charge and directed them to produce their original documents before the Directorate on 07.08.1998 for their verification for the purposes of their appointment/posting on the post of Mukhya Sevikas.;