- (1.) Heard Sri Arvind Kumar Shukla, learned counsel for the petitioner. Notices were issued to the respondent nos.6 to 9 but none have responded inspite of notices having been dispatched. Service will therefore be deemed to be sufficient on the said respondents. Learned Standing Counsel has appeared on behalf of the respondent nos.2 to 5. Sri Amol Ranjan holding brief of Sri M.N.Singh for the respondent no.1.
(2.) This petition has a chequered history in relation to the appointment of the petitioner and consequential seniority.
(3.) The petitioner after a legal battle with regard to his placement in the Provincial Civil Services on account of reshuffling was ultimately offered appointment pursuant to the judgment of the High Court dated 17.08.2000 copy whereof is annexure-8 to the writ petition.;