(1.) Both these appeals are filed against a common judgment and order passed in S. C. A. Nos. 7611 of 1998 and 6325 of 1994 by the learned single Judge on October 27, 1999.
(2.) Respondent Nos. 1 and 2 of L. P. A. No. 1832 filed S. C. A. No. 7611 of 1998 inter alia praying for quashing and setting aside the gradation list dated February 3, 1994 and also for a direction for consideration of their cases for promotion to the post of Assistant Conservators of Forest from the date of passing departmental examination, i.e. June 1990 on the basis of the gradation list prepared under Rule 22 of the Rangers (Subordinate Forest Service) (Recruitment and Examination) Rules, 1974 as amended from time to time (hereinafter referred to as "the Rules") and to decide their seniority above all other Range Forest Officers who were junior to them.
(3.) Similarly, L. P. A. No. 1833 of 1999 is filed against the decision in S. C. A. No. 6325 of 1994 filed by respondent Nos. 1 and 2 inter alia praying for fixation of the seniority of the petitioners and other similarly situated persons in the cadre of range forest officers in accordance with the Rules on the basis of their appointment treating them as senior to other Range Forest Officers who were junior to the petitioners.