- (1.) INSTANT petition is directed against order of the Ld. Tribunal impugned herein dt.15.9.2000.
(2.) TWO applicants separately filed their original application before the Tribunal.
(3.) THE applicant Gyan Ravi Ojwani assailed the provisional seniority list of the Upper Division Clerk dt.8.8.1990 by filing original application -558/1990 and his bone of contention was that he is senior to the present respondent since he passed typing test prior to the private respondents. At the same time, the present petitioner also filed his original application (644/1994) and his grievance was that final seniority list of Lower Division Clerk which was published on 17.8.1981 qua impleaded respondent in the original application was not in conformity with the scheme of rules and both the original applications were decided by the Tribunal by common order. However, we find from the record that the order passed in OA -558/1990 has attained finality. It reveals from the record that the present petitioner and the impleaded respondents were appointed purely on adhoc basis on the post of Lower Division Clerk after accepting the terms and laid down in the letters of even no. dt.8.3.1977 and 10.3.1977 and they all were permitted to join as Lower Division Clerk in March 1977 and obviously the date of joining from person to person varies if one has been asked to join at the head office and the other to join at the distance of 200 kms. joining will certainly vary.;