Rajnish Kumar, J. - (1.) Heard, Shri Vijay Kumar Asthana, learned counsel for the petitioner and learned Standing Counsel.
(2.) The petitioners have approached this Court challenging the order dated 10.01.2013 passed by the opposite party no.2 by means of which order of promotion of the petitioners on the post of Accountant dated 05.07.2012 has been cancelled.
(3.) The petitioners have further prayed for a direction to the opposite party to allow the petitioners to continue to work and discharge their duties on the post of Accountant and pay them salary and other allowances each and every month and not to create any hindrance in the peaceful working and functioning of the petitioners on the post of Accountant in pursuance of the impugned order dated 10.01.2013.;