IRSHAD ALI, J. - (1.) Heard learned counsel for the petitioner Sri A.M. Tripathi, Advocate. Sri Ramraj, Advocate has put in appearance on behalf of respondent nos. 4, 5 and 6. Sri Ambika Prasad Ojha, Advocate has put in appearance on behalf of respondent No. 7. Sri Ashok Shukla, Advocate has put in appearance on behalf of respondent No. 3 and the learned Addl. Chief Standing Counsel has appeared on behalf of respondent nos. 1 and 2.
(2.) Initially the writ petition was filed on the following prayer: "i) to issue a writ order or direction in the nature of mandamus thereby commanding/directing the opposite parties to treat the petitioner as Senior Chemist from the date of promotion order i.e. 23.06.1995 and pay him all consequential benefits to the post of Senior Chemist from the said date. ii) to issue a writ order or direction in the nature of mandamus thereby commanding/restraining the opposite parties from filling one post of Assistant Agricultural Marketing Officer Class-II and kept reserve for the same to the petitioner. iii) to issue a writ order or direction in the nature of certiorary quashing the para 8 of the impugned order dated 06.03.2009 so far it relates to the petitioner as contained in Annexure No. 7 to this writ petition."
(3.) At subsequent point of time by means of an amendment application certain facts, grounds and prayers have been added in the writ petition, whereby writ of certiorary has been added with the prayer to quash the order dated 17.06.2014 passed by the respondent (Annexure-7), whereby the claim of the petitioner for the seniority has been rejected taking into consideration his date of promotion as 04.07.1996 on the post of Senior Chemist.;