- (1.) HEARD Shri Amit Chandra, learned counsel for the petitioners and Shri Pratul Kumar Srivastava, learned counsel for the respondents.
(2.) BY means of this writ petition the petitioners have challenged the order dated 30.06.2000, passed by the Central Administrative Tribunal, Lucknow Bench, Lucknow and have further prayed to quash the order dated 28.05.1997, by which the petitioners have been reverted to the post of Senior Research Assistant from the post of Chief Research Assistant.
(3.) THE brief facts of the case are that the petitioners were appointed as Junior Research Assistant (Civil) (here -in -after referred to as the "J.R.A (C)") in the year 1985 and were promoted as Chief Revenue Assistant (here -in -after referred to as the "C.R.A. (S)") by S.P.O. No.40 of 1988 as well as 593 of 1990 on the basis of limited Departmental Competitive Test. They were initially posted on probation for one year and the petitioners continued as C.R.A. (S) for a long period of 9 -10 years. The next promotion of the petitioners were to be made to a Group -B post of A.R.E. but in the seniority list the name of the petitioners had not appeared, regarding which, they had also moved the representation, which was also rejected by order dated 24.10.1996 without assigning any reason. The petitioners challenged the said seniority list as well as the order rejecting their representation before the Central Administrative Tribunal, Lucknow Bench, Lucknow and the Tribunal by judgment and order dated 20.06.2000 dismissed the petition of the petitioners.;