- (1.) In compliance with the directions issued by this Court vide order dated 27.08.2010, the Opposite Party Nos. 4 and 5 have appeared in Court in person today and have filed a supplementary show cause reply.
(2.) It is contended in the supplementary show cause reply that the compliance of the directions as contained in the impugned order of this Court passed in the writ application, has been duly made in as much as, the cases of the individual petitioners for their promotion was duly considered and in view of the fact that though the names of the petitioners do transpire in the panel list of 26.05.1988 from 31.05.1988, but the persons above them in seniority in the panel could be absorbed against the then existing vacancies and after filling up of all the vacancies, there was no vacancy left for accommodating the petitioners.
(3.) Learned counsel for the Opposite Parties informs that as per the directions contained in the impugned order, the respondent authorities had reconsidered the petitioners' claim and thereafter, passed a reasoned order. This, according to the learned counsel, is in full compliance with the directions contained in the impugned order of this Court.;