B.AMIT STHALEKAR,J. - (1.) The controversy involved in the above writ petitions is being stated to be identical, therefore, being decided by this common order, leading case being Writ petition no. 44512 of 2017.
(2.) The petitioners in the writ petition are seeking quashing of the tentative seniority list dated 28.8.2017 as well as the order dated 2.5.2017 whereby their representation against the seniority list has been rejected.
(3.) Briefly stated the case of the petitioners is that they were recruited as Junior Engineer (Electrical/Mechanical) by direct recruitment through a selection conducted by the Electricity Service Commission of the U.P. Power Corporation Ltd. They were given appointment by an order dated 30.12.2000 and the petitioners joined their posts accordingly. By an order dated 5.6.2012 they were also granted promotion from Junior Engineer (Electrical/Mechanical) to the post of Assistant Engineer (Electrical/Mechanical) under the 40% quota as well as 8.33% quota. It is further stated that on 5.5.2012, the respondents no. 5 to 12 along with several others were appointed through direct recruitment also conducted by the Electricity Service Commission as Assistant Engineer (Trainee). These Assistant Engineers (Trainee) were then sent for on-job training on 12.5.2012 and after successful completion of one year of training they also took a written examination and having qualified the same were appointed as Assistant Engineer (Electrical/Mechanical) vide order dated 17.1.2014.;