B. L. Loomba, J. - (1.) In this writ petition under Article 22.6 of the Constitution of India, Bhagwat Swarup has claimed three reliefs firstly that writ of certiorari may issued to quash paragraph 3 of the Government Order dated 29-3-1982 contained in Annexure 1, secondly a writ of certiorari to quash the order of grant of selection grade to opposite parties 3 to 5 contained in Annexures 4 and 5 and lastly a writ of mandamus commanding the opposite parties 1 and 2 to prepare a seniority list within a specified period and to allow the petitioner the selection grade on the basis of his seniority with effect from 1-7-1979.
(2.) According to factual averments contained in the writ petition, the petitioner was appointed to the post of Journalist on 19-9-1962 which post was designated as that of Information Officer on 10-2-1972. The petitioner was confirmed on the post of Information Officer with effect from 10-8-1977 vide Office Order dated 12-9-1978. Annexure 2 to the petition. The petitioner was promoted on the post of Feature Writer, vide Office Order dated 15-9-1978 in the scale of Rs. 500-1000/-. Annexure 3 to the petition. The petitioner has raised the grievance that opposite-parties 3 to 5 even, though junior to the petitioner, on the post of Information Officer were sanctioned selection grade of Rs. 550-1200. with effect from 4-1-1980 in so far as opposite-parties 3 and 4 are concerned and is with effect from 15-7-1980 in so far as opposite-party No. 5 is concerned and that the petitioner was deprived of grant of selection grade. It is alleged that the criteria for selection grade of Rs. 550-1200 was seniority. The other grievance raised by the petitioner is that inter see seniority of the petitioner qua opposite-parties 3 to 5 has not been determined and that the petitioner submitted a representation dated 11-10-1984 to opposite-party No. 2 seeking determination of his seniority, cancellation of the order granting selection grade to opposite-parties Nos. 3 to 5 and grant of selection grade to the petitioner. Annexure 7, and that this was followed by another representation to opposite-parties 1 and 2, copy Annexure 8.
(3.) Writ Petition has been contested by opposite parties 1 and 2, being State of U.P. and Director of Information respectively, as also by opposite parties Nos. 3 to 5 who are also Information Officers in the Department of Information and were granted selection grade as aforesaid. According to the counter affidavits filed by the opposite-parties, correct and complete service details of the petitioner and that of opposite parties 3 to 5 have not been furnished in the writ petition. This submission appears correct. As such the factual position is to be gathered by us from the affidavits exchanged between the parties.;