- (1.) Heard Sri R.M. Vishwakarma, learned counsel appearing for the petitioner and the learned standing counsel for the respondent Nos. 1 and 2.
(2.) Respondent Nos. 3 and 4 are represented by Sri Satendra Pratap Singh. However, he has not responded even in the revised call. Insofar as the private respondents are concerned, respondent No. 5 is stated to be represented by Sri Anil Tiwari. He has also not appeared even in the revised call. The order sheet reflects that although notices were issued to the respondent Nos 6, 7 & 8, no one has entered appearance on their behalf. It is in the above background that this Court has proceeded to hear the learned counsel for the parties for final disposal of the writ petition.
(3.) The petitioner challenges an order of the Executive Officer, Nagar Palika Parishad, Jaunpur dated 24 January 2009 in terms of which the representation made by him for promotion to the post of Tax Collector has come to be rejected. The said representation itself had been made pursuant to the directions issued by the Court in Writ Petition No. 60142 of 2008.;