Satyendra Singh Chauhan, J. - (1.) Heard learned counsel for the petitioners, learned counsel for respondent no.4, learned Standing Counsel as well as learned counsel for the New Okhala Industrial Development Authority.
(2.) The present writ petition has been filed challenging the order dated 16.02.2015, by means of which, recommendation has been sent for absorbing respondent no.4 in New Okhala Industrial Development Authority (for short 'NOIDA') as well as the orders dated 13.02.2014 and 19.02.2014, by means of which, respondent no.4 has been sent on deputation for a period of three years in NOIDA on the post of Project Engineer (Electrical) and the orders dated 05.05.2015 and 07.05.2015, by means of which, absorption of respondent no.4 has been made.
(3.) Brief facts giving rise to the present dispute are that the petitioners are presently posted in NOIDA as Assistant Project Engineer (Electrical). On 19.10.1993, an amendment was made in the promotion Rules of NOIDA's employees, which provided that the promotion on Class-I post would be made on the basis of merit and the post of Project Engineer would be filled up, 65% by promotion and 34% by direct recruitment/deputation.;