(1.) Delay condoned.
(2.) Special leave granted.
(3.) The respondents were employed as Laboratory Attenders on ad hoc basis for seasonal work in the government Opium and Alkaloid Works at ghazipur. In October 1987, the department conducted an interview for recruitment against three posts of Laboratory Attenders. The respondents were not considered for selection since they did not fulfil the requirements laid down in the draft recruitment rules for that post. The respondents and one Sri Prakash (who died later) filed a petition (OA No. 1046 of 1987 before the central Administrative tribunal, Allahabad bench (hereinafter referred to as ("the tribunal") wherein they prayed that appointments on the post of Laboratory Attenders should not be made from outside the list of ad hoc/seasonal Laboratory Attenders and that all the permanent posts of laboratory Attenders, including those three posts, should be filled out of that list. By the impugned judgment dated 27/8/1993, the tribunal has allowed the said application of the respondents and has directed that since the respondents have worked for a considerable period it would be just and proper that they be absorbed on regular basis giving weightage of their services already rendered and that, if necessary, the rules in this respect should also be framed. A review petition was filed by the appellants against the said judgment of the tribunal but it was dismissed by the tribunal by order dated 29/6/1994 both on the ground of limitation as well as on merits. Hence this appeal.