Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) Initially the counter affidavit has been called from the Standing Counsel but no counter affidavit has been filed till date. With the consent of learned counsel for the parties, the writ petition is being decided without filing of the counter and rejoinder affidavit.
(3.) By means of present writ petition, the petitioner has prayed for direction to respondent no.2 to consider the petitioner's seniority at par with his juniors and further prayed for direction to respondent no.2 to decide the representation dated 26.4.2014 (Annexure No.2 to the writ petition) submitted by the petitioner for considering his seniority.;