- (1.) Heard Shri Ashok Khare, Sr. Advocate assisted by Shri Rohit Upadhyay as well as Shri N.C. Tripathi and Shri Satya Srivastava, learned counsel for the petitioners. Learned Standing Counsel appears for the respondents.
(2.) As the similar controversy is involved in all the writ petitions, they are being decided by this common judgement.
(3.) By means of present writ petitions, the petitioners have prayed for quashing the Government Order dated 7.6.2014 issued by the State Government; or alternatively to declare the same as a prospective operation alone not affecting pending proceeding based upon incidents and recommendations of date prior to 7.6.2014 and further prayed for direction to the respondents to consider and decide the recommendations for grant of out of turn promotion to the petitioners pending on 7.6.2014 in accordance with the office order and ignoring the Government Order dated 7.6.2014 within specified period.;