S. B. Sinha, J. - (1.) Leave granted.
(2.) Vexed question of inter se seniority between the appellants and the private respondents herein is in question in this appeal which arises out of a Judgment and Order dated 27.07.2005 passed by the High Court of Jammu and Kashmir at Srinagar in LPA No. 164 of 2004 and LPA Nos. 6, 19 and 20 of 2005.
(3.) Names of the respondents were entered in the List-E on 25.04.1978. They were promoted on officiating basis on 19.05.1979.;