SATYENDRA SINGH CHAUHAN, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel as well as learned counsel for respondent no.4.
(2.) Since common question of law and facts are involved in these writ petitions, therefore, the same are being decided by a common order.
(3.) Writ Petition No.1555 (SB) of 2012 was filed challenging the promotion order dated 05.10.2012 passed in favour of respondent no.4. Facts, in short, are that the petitioner no.1 was initially appointed on the post of Technical Assistant (Sanskrit) after due advertisement and selection from U.P. Public Service Commission, Allahabad vide order dated 29.03.1979. In due course of time, the petitioner no.1 was promoted on the post of Manuscript Officer vide order dated 06.05.1998. Similarly, petitioner no.2 was appointed on the post of Technical Assistant (History) in the State Archives, Department of Culture, U.P., in the similar manner vide order dated 09.07.1990 and he was promoted on the post of Regional Archives Officer vide order dated 29.07.1999. Both the petitioners are continuously working on the said posts since the date of their promotion.;