Ganguly, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 15.2.2005 passed by the High Court of Punjab and Haryana in R.S.A. No. 4858 of 2004, whereby the High Court has been pleased to dismiss the second appeal filed by the appellant at the stage of admission. There is a delay of one day in filing of the appeal before the High Court. The High Court did not pass any order on the same since the appeal was dismissed on merit at the stage of admission.
(3.) A suit for declaration was filed by the Respondent No.1 against the appellant-Haryana State Electronics Development Corporation Limited (hereinafter referred to as "the appellant-corporation") and two of her colleagues, who according to Respondent No. 1 were promoted by the appellant-Corporation even though they were junior to her. The suit was filed claiming a declaration that Respondent No. 1 is senior to two of her colleagues and also praying for a declaration that the promotional order dated 10.9.1991, by which the junior colleagues of the Respondent No. 1 were promoted, was illegal and invalid.;