Lokeshwar Singh Panta, J. - (1.) Leave granted.
(2.) The usual question as regards determination of inter se seniority between Direct Recruits (DRs) and Departmental Promotees (DPs) once again falls for consideration in these two appeals by special leave, therefore, for the sake of convenience, they are being heard and decided by this common judgment.
(3.) These appeals are directed against the judgment and order of the High Court of Delhi dated 14th November, 2006 in C.W.P. No. 4058/2002; C.W.P. No. 4458/2002; C.W.P. No. 5396/2002 and C.W.P. No. 62/2003 and order dated 15th January, 2007 in C.W.P. No. 18073/2005, whereby and whereunder the order dated 1st April, 2002 in O.A. No. 1356/1997 (Smt.Ammini Rajan and Ors. vs. Union of India and Ors.) of the Central Administrative Tribunal, Principal Bench, New Delhi, is set aside.;