TAPEN SEN, J. - (1.) HEARD the parties.
(2.) THIS writ petition has been filed by two petitioners who are both promotees and were so promoted (as stated in paragraph 11) to the post of Assistant Conservators of Forest with effect from 20.6.1987 and 17.10.1987. According to Mrs. Ritu Kumar, learned counsel for the petitioners, 19 direct recruits had moved the Hon ble Supreme Court of India against a judgment of a Division Bench of the Patna High Court dismissing their writ petition in which they had challenged the final seniority list in which they were shown to be junior to the promotees in service. Four of these direct recruits, according to Mrs. Ritu Kumar, have now been allotted the Bihar Cadre. In that view of the matter, according to the petitioners, only 14 direct recruits remain and therefore, they claim that their case should be reconsidered and promotions granted vis -a -vis the direct recruits.
(3.) ANNEXURE -1 is the judgment of the Supreme Court and the observations of the said Hon ble Court at running page 38 hereof is worth reproducing and it reads as follows : - - "This leads to the conclusion that the appointments of the respondents promotees between June and November, 1987 as ACFs were against non -existing posts." ;