Daya Chaudhary, J. - (1.) CM Nos.3026-CWP and 7235-CWP of 2016 Learned counsel for the petitioner submits that the present applications have become infructuous and the same may be dismissed as such. Ordered accordingly. CWP No.7386 of 2015
(2.) The present writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for setting aside the impugned order dated 18.03.2015 (Annexure P-27) passed by respondent No.1 and to restore order dated 07.01.2015/13.01.2015 (Annexure P-23) passed by respondent No.5.
(3.) A further prayer has also been made for issuance of direction to the respondents to fix the seniority of the petitioner to the post of Chief Inspector w.e.f.03.03.1982 as has been done in the case of one similarly situated employee, namely, Rachhpal Singh as earlier he was appointed as Inspector and later on he was given appointment as Chief Inspector from the date of his original appointment and was also given seniority on the post of Chief Inspector.;