S.N. Pathak, J. - (1.) This interlocutory application has been filed for impleading the applicants as respondent Nos. 5 to 8 as the present applicants are necessary parties to be heard. Mr. Indrajeet Sinha, learned counsel for the intervenors submits that these applicants are necessary parties to be impleaded in Writ Petition No. 822 of 2018 as party- respondents in the cause-title of the main writ application as the said applicants have been affected in view of the stay order granted by this Hon'ble Court and if the writ petition is allowed, the order would directly affect the promotional avenues of the applicants. Learned counsel for the petitioner as well as learned counsel for the respondent-State have no objection to said impleadment. Accordingly, I.A. No. 4238 of 2018 stands allowed. The petitioner is directed to implead the applicants in I.A. No. 4238 of 2018 as a party respondent Nos. 5 to 8 in the arrays of party respondents in the main writ petition course of the day with red ink.
(2.) I.A. No. 4237 of 2018 The present interlocutory application has been preferred for vacating/altering/modifying the order dated 26.02.2018 as the present applicants are aggrieved by the order dated 26.02.2018 passed in this case to the extent that the seniority list dated 02.02.2018 has been stayed. Learned counsels for the parties have no objection if the stay order dated 26.02.2018 is vacated. In view of the averments made in the interlocutory application and after hearing the learned counsel for the parties, I hereby vacate the order dated 26.02.2018 staying the operation, implementation and execution of the seniority list dated 02.02.2018. Accordingly, I.A. No. 4237 of 2018 stands allowed. W.P.(S) No. 822 of 2018
(3.) The present writ petition has been preferred for amending/re-arranging the gradation list issued vide Notificate under Memo No. 713 (S) dated 02.02.2018 (Annexure-8).;