H.R.PANWAR, J. - (1.) All these writ petitions involve common question of law and facts and therefore, with consent of learned counsel for the parties, are heard and decided together taking the facts of SBCW No. 800/1986 as a leading case.
(2.) In the two writ petitions filed by G.B. Sabla and Nemi Chand, the petitioners seek a direction to assign seniority by taking their entire services rendered by them with the Erstwhile Maharana Bhupal Electric Supply Company Private Limited, Udaipur (for short 'the Company' hereinafter) and consider their case for promotion to the post of Executive Engineer.
(3.) In the writ petition filed by RSEB being Writ Petition No. 3016/2000, the order Annex. 3 dated 10.11.1998 passed by Industrial Dispute Tribunal and Labour Court , Udaipur (for short 'the Labour Court' hereinafter) has been challenged.;