- (1.) - Special leave granted.
(2.) The complaint of the appellants is that they are still not promoted to the higher post although their juniors had been promoted as early as May, 1983. Promotion to the higher post is governed by the rule of seniority. The appellants had not been considered for promotion.
(3.) The Tribunal found that the appellants were too late in agitating their grievance. It was solely on the basis of delay that the Tribunal did not enter on the merits of the appellants complaint.;