- (1.) Heard Sri Shashi Nandan, learned Senior Advocate, assisted by Sri Nishith Yadav, learned counsel for the petitioners, Sri Vivek Saran, learned counsel appearing on behalf of U.P. Rajkiya Nirman Nigam and Sri Prakash Padia, learned counsel for respondent nos. 5 to 9.
(2.) By means of the present petition, petitioners have challenged the order of the Tribunal dated 14.10.1998 filed by the private respondents. The claim petition has been allowed.
(3.) The brief facts, giving rise to the present writ petition, are that both the petitioners and the respondent nos. 5 to 9 were engaged either on adhoc basis or on daily wage basis. Subsequently, their services have been regularised. It is contended that the services of the petitioners have been regularised on 24.3.1986 and the services of the respondent nos. 5 to 9 have been regularised on 29.7.1986. It appears that a provisional seniority list was prepared on 8.8.1994, wherein, the respondent nos. 5 to 9 have been placed at Sl. Nos. 1,2,4,6 & 7 and thereafter, the final seniority list has been issued on 26.10.1994 in which the petitioners were shown as senior to the respondents.;