D.K.Seth, J. - (1.) The petitioners are four in number. They were employees in the judgeship of Agra. The dispute involved is confined to their right to promotion to different posts from the respective posts held by the petitioners. The petitioners have based their right on the decision in the case of Chakkhan Lal and Ors. v. District Judge, Agra and Ors., decided by the Apex Court on 9.1.1990 (Annexure-5).
(2.) As many as six prayers have been incorporated in the writ petition. Second to sixth prayer really flows from the first prayer in as much as second to sixth prayer are the consequential benefits arising out of the first prayer. The first prayer has been couched in the following expression : "Prsue a writ, order or direction in the nature of mandamus commanding the respondents to comply with/execute the judgment of the Hon'ble Supreme Court dated 8.1.1990 forthwith."
(3.) The petitioners claim that despite the order dated 9.1.90, the petitioners have not been given the benefits arising thereout, therefore, the said order should be executed by this Court so as to enable the petitioners to obtain the relief claimed in second to sixth prayers.;