- (1.) HEARD counsel for the parties and perused the record.
(2.) THE petitioners have challenged the va­lidity and correctness of the impugned rever­sion order dated 6-5-1989 by which they were reverted from Group-1 service to Group-II ser­vice. It has also been prayed that the respon­dents may be directed to ignore the seniority lists dated 1-8-1988 and 30-9-1988 and treat the seniority list dated 4-3-1987 and 19-3-1988 as correct and legal having long officiation of petitioners in Group I service.
(3.) IT has also been prayed that the respon­dents may be directed not to interfere in the functioning of petitioners in class II of ser­vice of the department from the respective date of promotion dated 8-1-88 and 5-5-88.;