- (1.) The appellants are aggrieved by the order dated 9.8.89 of the central Administrative tribunal, Patna bench, in O. A. No. 172/88.
(2.) The first respondent moved the said O. A. No. 172/88 before the central Administrative tribunal for declaring that his seniority must be counted w. e. f. 11.4.72 for further promotion to the post of Section Officer (General) and the consequential benefits also must be given to him. The tribunal, while giving the relief of declaration declaring that the first respondent herein was entitled to claim seniority w. e. f. 11.4.72. declined to grant the consequential benefits.
(3.) The appellants are aggrieved by the declaration given by the tribunal in favour of the first respondent. Hence, the present appeal by special leave.;