- (1.) leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the Allahabad High Court made on August 31, 1995, in Writ Petition 6727/93. For the recruitment in the year 1980, the Regional Manager of the appellant-Corporation had prepared a waiting list of 414 candidates, to be recruited during peak season or during suspension of any conductors or against leave vacancy for 15 days or one month. It would appear that the list continued for 1980-81, 1981-82 and 1982-83. The appointments were to be made during the peak season by notification in the newspapers and whoever would come within 7 days would be given appointment. Thereafter, in respect of absentees, seniority was not being adhered to and juniors were given appointments. It would appear that the respondent is one of the candidates placed in the seniority list. Since he had not received the intimation, he did not join during the peak seasons. lie filed a writ petition in 1993 challenging his non-appointment, he took the plea that those junior to him were already appointed and some of them were even regularised. The High Court has accepted the contention and given the direction to appoint him to the post of conductor since some of his juniors had come to be appointed. Thus, this appeal by special leave.;