Ranganath Misra, J. - (1.) Special leave granted in both the applications.
(2.) Union of India, the Director-General of All India Radio and the Union Public Service Commission are appellants in one appeal and two officers belonging to the cadre of Assistant Station Engineers in the All India Radio are the appellants in the other. Both the appeals are directed against the decision of the Administrative Tribunal, New Delhi Bench dated 23rd of January, 1987.
(3.) Twenty-six officers belonging to the cadre of Assistant Station Engineers or holders of other equivalent posts in the All India Radio had applied to the Delhi High Court challenging the inter se seniority list published on 30th of April, 1977, and asked for a direction for preparation of a fresh seniority list taking into consideration the length of regular service. There was also a prayer for a direction that the Recruitment Rules of 1972 should be deemed to have applied to all persons recruited or appointed after 30-9-1972 and inter se seniority of appointees subsequent to 30-9-1972 should br regulated by the Rules. The writ petition was transferred to the Administrative Tribunal under S. 29 of the Act.;