N.K. Jain, J. - (1.) THESE special appeals are directed against the order of the learned Single Judge whereby he dismissed the writ petitions of the petitioners by one common order dated 28.6.1986
(2.) SINCE similar questions of fact and law are involved in these special appeals and as agreed by the learned Counsel for the parties they are being disposed of by one common judgment. The petitioners have prayed that as they are senior to respondents they be granted promotion to the post of Assistant from 1.7.68 or from the date respondents no.5 to 9 were promoted, with retrospective effect with all consequential benefits. They have further prayed that any person junior to them may not be promoted as Superintendent No. II or I during the pendency of the writ petition. On 18.1.88 the appellants have moved applications for the amendment of the writ petitions and prayed that persons as serial nos. 10 to 29 may be impleaded as respondents. Notice of amendment application was issued on 25.4.1988. Mr. Advani, learned Counsel for the respondents No. 3 and 4 has filed reply to this application and it was ordered that the application would be heard and decided along with the special appeals.
(3.) WE have heard Mr. Kamal Joshi and Govind Mathur for the appellants, Mr. B. Advani learned Counsel for the respondents No. 3 and 4 and Mr. H.R. Panwar, learned Addl. G.A. and perused the record.;