Kurian Joseph, J. - (1.) Leave granted.
(2.) I.A. Nos.3/2015 and 95102/2018 are allowed in terms of the prayer(s) made in the applications.
(3.) The crucial issue raised in this appeal pertains to the promotion in 2151 posts in the cadre of Upper Division Clerk (UDC) as on 2003. It is the case of the respondents that on account of cadre restructuring in the Central Secretariat Service (CSS) there was a percolating effect of 2151 vacancies in the cadre of UDC arising in the Central Secretariat Clerical Service, in 2003. The said 2151 vacancies had to be filled up in the ratio of 75:25 by the seniority quota and Limited Departmental Competitive Examination quota respectively. It is the case of the appellants that as a matter of fact there was no such cadre restructuring in the Central Secretariat Clerical Service. According to them, they have become qualified in the 25% quota meant for Limited Departmental Competitive Examination category from the year 2004 onwards and, therefore, the contesting respondents, who are otherwise juniors to them in UDC cadre, cannot get an ante dated promotion on the basis of a hypothetical calculation of vacancies available as on 2003.;