- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) The admitted position is that the respondent Nos. 5 and 6, Gurnam Singh and Parminder Singh, were appointed on September 19, 1975 and September 25, 1975, respectively as Assistants on regular basis and ever since they have been continuously officiating as Assistants. The appellant while working as a Senior Stenographer had come to the administrative side as Assistant w.e.f. April 29, 1977, and joined the duty on the said date. In the matter of fixation of inter se seniority, since he has been drawing higher pay than the respondent Nos. 5 and 6 has he claims that he is senior to them. The High Court in the impugned judgment dated 9-12-1993 in W. P. Nos. 3938 and 9791 of 1993, has upheld the claim of the respondents. Thus, these appeals.;