Abdul Moin, J. - (1.) Heard learned counsel for the petitioners, Sri V.K. Singh, learned Additional Chief Standing Counsel for the State-respondents and Sri Ashok Shukla, learned counsel appearing for respondent No.3.
(2.) By means of the present petition, the petitioners have challenged the final seniority list of the Assistant Review Officers employed with the Secretariat of the Government of U.P., Lucknow issued vide office memorandum dated 28.5.2018, a copy of which is Annexure-1 to the writ petition. A further prayer is for punishing the respondents who have deliberately and repeatedly flouted and violated the judgment and order dated 8.5.2015 passed by this Court in Special Appeal No.31 of 2005 and other connected matters while determining the seniority of the Assistant Review Officers, a copy of which is Annexure-9 to the writ petition.
(3.) At the very outset, this Court is of the view that the petitioners who are praying for punishing the respondents for having allegedly violated the judgment and order of this Court dated 8.5.2015, have the remedy of filing a contempt petition.;