- (1.) Heard learned counsel for the petitioner and Sri Sunil Kumar Misra, learned counsel appearing for the respondents.
(2.) This writ petition is directed against the orders dated 3rd November, 2015 and 6th November, 2015, contained in Annexure Nos.1 and 2 to the writ petition. By the orders impugned, petitioner's objection against the provisional seniority list has been rejected. It has been observed that petitioner had been reverted pursuant to the directions issued by Hon'ble Supreme Court in the case of Uttar Pradesh Power Corporation Ltd. Vs. Rajesh Kumar and others, 2012 7 SCC 1 , and that the consequential seniority determined is in accordance with the Government Order dated 21st August, 2015, which in turn is in furtherance of the orders passed by the Apex Court.
(3.) Learned counsel for the petitioner submits that provisional seniority list had not been validly published. It is, however, not denied that petitioner was aware of the provisional seniority list, and he was granted an opportunity to file an objection against it, which has been considered and rejected.;