- (1.) Heard Shri Amit Saxena, learned counsel for the petitioners and Shri Prashant Rai, learned Standing Counsel for the State respondents.
(2.) By means of present writ petition, the petitioners have prayed for quashing the impugned order dated 25.11.1990 (Annexure No.4 to the writ petition) passed by the respondent no.3. By the amendment application allowed on 29.7.2013, they have further prayed for direction in the nature of mandamus commanding the respondents to promote them on the post of Assistant Development Officer (Co-operative) on regular basis w.e.f. 20.12.2001 and to grant all consequential benefits to them, which will flow from the aforesaid regular promotion.
(3.) Shri Amit Saxena, learned counsel for the petitioners states that Shri Hariom Srivastava-petitioner no.6 filed an appeal, which was allowed and his services had been regularized. The petitioner no.6 is also receiving the pension and as such, he does not have any grievance. Shri Amit Saxena states that at present, he has instructions only with regard to petitioner nos. 1, 2 and 4. He does not have any instructions with regard to petitioner nos. 3 and 5.;