(1.) The application seeking condonation of 89 days in preferring the Special Appeal is not opposed by Sri Jitendra Chaudhary, learned counsel for the respondents-writ petitioners, and the delay is, therefore, condoned. The application (CLMA No. 12795 of 2019), seeking condonation of delay, stands allowed.
(2.) This Special Appeal is preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No. 2402 of 2017 dated 17.05.2019.
(3.) Respondent Nos. 1 & 2 herein had filed Writ Petition (S/S) No. 2402 of 2017 seeking a writ of certiorari to quash the order passed by the third-respondent dated 22.06.2017 as well as the altered final seniority list dated 15.07.2017; and a writ of mandamus directing the respondents to issue a revised seniority list of 2017 declaring the respondents-writ petitioners senior to the appellants as they were senior to them in the earlier seniority list also.
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