- (1.) Heard learned counsel for the petitioners and learned Standing Counsel.
(2.) This petition has been filed challenging the orders dated 19.02.2013 and 08.09.2016, by means of which, the petitioners' have been denied promotion to the post of Chief Engineer,Level II.
(3.) Submission of the learned counsel for the petitioners is that petitioners earlier approached to this Court by way of filing Writ Petition No. 905 (S/B) of 2009 claiming their promotion to the post of Chief Engineer, Level II, as they were eligible for the same. It is further contended that the petitioners were eligible for being promoted, but they were not considered on account of the controversy involved before this Court as well as before the Supreme Court in respect of Rule-8A of the U.P. Government Servant Seniority (3rd amendment) Rules, 2007. The said writ petition was allowed vide order dated 20.10.2010, wherein it was directed to the respondents to consider the case of the petitioners for notional promotion from the date when the petitioners became eligible for promotions under the service rules, however, in spite of the abovesaid order, their case was not considered.;