Dr. Vineet Kothari, J. - (1.) THE lawyers are observing strike which is contrary to various Supreme Court decisions. Name of Mr. Mukesh Rajpurohit, as counsel for the petitioners is shown in the cause list.
(2.) THE case is listed at Serial No. 11 in today's cause list in the category of "Admission with notice served -reply filed". None is present on behalf of petitioner. Perused the record. The writ petition has been filed by the petitioner on 16.08.2012 seeking following relief(s): - "It is, therefore, respectfully prayed that the record of the case may be called for and by an appropriate writ, order or direction: (i) The respondents may kindly be directed to determine the seniority of the petitioner on the post of Enforcement Inspector w.e.f. the date of his initial appointment i.e. 9.11.1981 and place him in appropriate position in the and in accordance thereof, he may be allowed all consequential benefits. (ii) Any other relief to which the petitioner is entitled, may be granted in his favour. (iii) The writ petition may be allowed with costs."
(3.) THE petitioner is working on the post of Enforcement Inspector. He was initially appointed as Industry Extension Officer vide order dated 26.10.1981 and he joined the duties on 09.11.1981. The petitioner was declared surplus vide order dated 08.03.1988 and he jointed his duties on 15.11.1989 on the post of Enforcement Inspector. The petitioner has averred that the post of Industry Extension Officer and the post of Enforcement Inspector were equivalent posts having the same pay scales and qualification.;