PER PRAMATH PATNAIK - (1.) In both the writ petitions, since the reliefs sought for are more or less similar in nature, hence, with the consent of both the parties, they have been heard together and are being disposed of by this common order.
(2.) In W.P. (S) No. 5102 of 2009, the petitioners have inter alia prayed for quashing the decision taken by the respondents- authorities as contained in circular dated 01.09.2009; and for quashing the entire seniority list as contained in order dated 27.10.2009 whereby the respondents-authorities have completely changed the position of the petitioners which were placed in the office order dated 30.10.2007 and final seniority list published on the basis of the higher qualification AMIE/Degree after inviting objections from all concerns. Further prayer has been made for direction upon the respondents to grant promotion to the petitioners on the higher post of Assistant Engineers as per the seniority list published in memo dated 30.10.2007 and also prayer has been made for quashing the order as contained in order dated 20.12.2010 whereby a fresh seniority list has been published in supersession of the seniority list as contained in order dated 27.10.2009 which has been issued during the pendency of the writ application.
(3.) The connected writ petition i.e. W.P. (S) No.2496 of 2009 has been filed by the petitioners praying inter alia for consideration of their cases of promotion from the post of Junior Engineer to the post of Assistant Engineer on the basis of seniority list published on 30.10.2007.;