SHYAM SUNDER OBEROI Vs. DISTRICT AND SESSION JUDGE

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal has jointly been filed by the employees who are substantively appointed as Lower Division Clerks(in short "LDC") after going through the regular process of recruitment and qualifying written and typing tests in the year 1987 assailing the judgment passed by the Division Bench of the High Court of Delhi dated 6th December, 2018 directing the respondents who were appointed on ad­hoc basis in the years 1983­1989 and later qualified the typing test in the first or second attempt in the year 1992 or thereafter are placed en­block senior to the appellants in the seniority list of LDC on being regularized by Order dated 17th November, 2000 from the date of their initial ad­hoc appointment.

(3.) Although in the Order dated 17th November 2000, it was clearly mentioned that the seniority of the respondents ad­hoc employees who are regularised after qualifying typing test from the date of their initial appointment, shall be fixed separately according to rules. Admittedly, there are no rules/guidelines available for determining seniority of the employees appointed in the cadre of LDC of the ministerial staff under the subordinate judiciary of Delhi.