- (1.) The present petition has been filed challenging the order dated 15.07.2008 whereby the representation of the petitioner was dismissed by the District Judge, Gorakhpur rejecting his claim for seniority above the respondents no.3 to 51 as arrayed in the petition, who were granted appointment in pursuance to the selection which has undertaken in the year 1990 wherein the petitioner had also participated and stood first.
(2.) Initially, the notices on behalf of the respondents no.1 and 2 have been accepted by the counsel who was served the notices of the present petition before filing the same. Subsequently, vide order dated 23.02.2012 notices were issued to respondent nos.3 to 51 as matter relates to seniority list. The counsel for the petitioner was permitted to serve the notice by dasti summons. Accordingly, an affidavit of service for the respondents no. 3 to 51 was filed on 20.03.2012 which is on record.
(3.) In paragraph 3 of the affidavit of service, it is stated that all the respondents no.3 to 51 have refused to accept the notices, as such the service of respondent nos.3 to 51 is deemed to be sufficient.;