- (1.) Heard Ms. Puspila Bisht, learned counsel for the petitioner and Sri Sandeep Dixit, learned counsel for the respondent nos.-1 and 2.
(2.) These batch of writ petitions have been filed to challenge the Constitutional validity of Rule 5, 7 and 8(3) of Uttar Pradesh Krishi (Samuh "Ka" pad) Sewa Niyamawali 1992 (hereinafter referred to as "Rules of 1992"). A challenge to the seniority list for the post of Deputy Director, Agriculture, has also been made with a prayer to prepare it strictly inconsonance to Rule 6 of Uttar Pradesh Government Servants Seniority Rules 1991 (hereinafter referred to as "Rules of 1991"). A consequential prayer is to quash the final seniority list dated 08.07.2011.
(3.) The petitioner has further prayed for a writ of mandamus on the respondent no.-1 to take a decision to notify Uttar Pradesh Agriculture Service Rules 2012 (hereinafter referred to as "Rules of 2012"), which are pending consideration with the Government. Despite draft rules, no decision on it has been taken to modify the Rules under challenge. The consequential relief of promotion has also been prayed.;