V.N.Khare, J. - (1.) Notices of these writ petitions were accepted by the respondents and they also filed counter affidavits. Learned counsel for parties jointly stated that these writ petitions be decided at the admission stage. We therefore, propose to finally decide these writ petitions.
(2.) This bunch of writ petitions at the instance of the petitioners, who are employees in U.P. Co-operative Cane Development Union Ltd. (hereinafter referred to as Union) and U.P. Co-operative Cane Union Federation Limited (hereinafter referred to as Federation) is directed against the orders passed by the Secretary, Rajya Ganna Sewa Pradhikaran, LJ. P., Lucknow reverting them from the posts of accountants or cashiers to the posts of clerks, typists or on other lower posts.
(3.) These writ petitions can be divided, for the sake of convenience, in two groups. The first group of writ petitions relates to the petitioners, who were promoted after April 1, 1963 and the second group of writ petitions relates to those employees who were appointed after October 18, 1975. The number of writ petitions which fell in the first group are writ petitions No. 9652, 10109, 10110, 10112, 10208, 10303, 10356, 10358, 10363, 10365, 10366. 10367, 10604, 10719, 10720, 10721, 10725, 10726, 10998, 12112, 12113, 13430, 13431, 13429, 13957 and 13959 all of 1983.;