Rajnish Kumar, J. - (1.) The petitioners seven in number, have approached to this Court challenging the order dated 27.06.2017 and order of promotion passed by the State Government dated 03.07.2017 of respective juniors to the petitioners. The petitioners have further prayed for a direction to the opposite parties no. 1 to 3 to consider and on being found fit, to promote the petitioners 1 to 7, respective seniors to the opposite parties no. 5 to 19 against the 16 post of Executive Engineer (Mech.) kept reserved in order of date 27.06.2017 with effect from the date of promtion of respective juniors, i.e. 03.07.2017 with all consequential benefits.
(2.) Heard Sri Sanjai Bhasin and Sri Hemendra Pratap, learned counsel for the petitioners as well as Sri Asit Kumar Chaturvedi, Senior Advocate, assisted by Sri Dhirendra Kumar Misra, Sri Shobhit Mohan Shukla and Sri Jayveer Rajput, learned counsel for the opposite parties.
(3.) The facts as culled out from the pleadings for the disposal of present controversy are that the post of Assistant Engineer (Mech.) in the Irrigation Department of the State Government is governed by Services Rules, i.e. the Uttar Pradesh Service of Engineers (Irrigation Department) (Group "B") Service Rule, 2007 framed under Article 309 of Constitution of India notified on 16.11.2007. As per the appendix in the said rules, there are 614 posts of Assistant Engineer (Mech.), out of which 350 are permanent and 264 are temporary. Out of the said posts 50.67% are reserved to be filled by direct recruitment, i.e. 311 posts through U.P. Public Service Commission.;