ANJU BALA Vs. D E S U

JUDGEMENT

(1.) The appellants herein have challenged the judgment dated 8th May, 2006 passed in Civil Writ Petition No. 1163/95 and the order dated 3rd November, 2006 dismissing their Review Application No. 7971/06.

(2.) The appellants were appointed as steno-typist by the erstwhile Delhi Electric Supply Undertaking (hereinafter referred to as DESU, for short) on ad-hoc basis during the period between May, 1989-February, 1990, after holding a competitive examination. The appellants were regularized on different dates in 1992.

(3.) By an employment notice no. F1(69)/92/AO(PIV)/94-95/16 dated 19th August, 1994, DESU invited applications from its employees who had three years regular service in the grade of steno typist as on 30th September, 1994, for appearing in a departmental competitive examination for appointment to the post of Junior Stenographer (English). The appellants together with the respondent nos 7-12 herein and others appeared in this examination.