- (1.) Special leave granted.
(2.) The brief facts are that by the decision of this Court in G. S. Venkat Reddy v. Govt. of A. P., (1993) 3 Suppl. SCC 425 this Court in paragraph 15 thereof gave the following directions: "The candidates who have entered service after passing the SQT shall rank immediately after the regularly appointed candidates who had entered service before the selection of the successful SQT candidates. Next to the SQT candidates will rank those who are goverened by this Court's directive in the last paragraph of Diwakar's case AIR 1982 SC 1555. Thereafter, the seniority will be fixed between the candidates covered under GOMs No. 647, the upgraded supervisors and the SC/ST candidates recruited under the Rule 22(e) - Limited recruitment scheme - in the light of this judgment."
(3.) The direction, therefore, clearly sets out how the seniority will be fixed between candidates belonging to three different groups. The appellants before us contend that they belong to the Diwkar group. Insofar as the directive in the last paragraph of Diwakar's case is concerned it reads as under:- "In order to do justice between the parties and not to leave the appellants, fresh young engineering graduates, in lurch, we direct that the Commission shall proceed to finalise the list of selection on the basis of the viva voce tests conducted and marks assigned and forward the same to the Government within two months from today. If the appellants of any one of them fall within the zone of selection, they must be first appointed according to their place in the select list before any outsider is appointed hereafter to the post of the Junior Engineer in any branch of Andhra Pradesh Engineering Service and this must be irrespective of the Department in which post of Junior Engineer is available." ;