JUDGEMENT
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(1.) Dispute in these writ petitions relate to inter se seniority of the Members of the Class-III Service in the State of Punjab.
(2.) The petitioners and the private respondents were working as Assistants/Senior Assistants at the time of filing of these writ petitions. The petitioners are aggrieved of the order dated 12.01.1994 (Annexure P-7) passed by the Department of General Administration, Secretariat Establishment in the State of Punjab, proposing to grant seniority to the writ petitioners in CWP No. 2780 of 1980-Malook Singh and others by counting their ad hoc service towards total length of service; and the Seniority list dated 14.01.1994, (Annexure P-8) issued by the Government re-fixing the seniority by granting benefit of ad hoc service to the employees.
(3.) It may be useful to briefly notice the circumstances leading to the filing of these writ petitions. The facts are being extracted from CWP No. 1702 of 1994.;
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