(1.) THESE aforesaid appeals are being disposed of by a common judgment. CWP No. 1358 of 2008 and LPA No. 65 of 2009 were also heard along with these appeals. Though the points involved are similar, those cases are being disposed of by a separate judgment since different Departments are involved and the Rules are different.
(2.) THE present appeals relate to the H.P. State Electricity Board (hereinafter referred to as the Board). CWP No. 750 of 2000 was filed by 11 Petitioners in this Court. The same was later transferred to the H.P. State Administrative Tribunal. On the abolition of the Tribunal the petition was again transferred to this Court and registered as CWP(T) No. 53 of 2008. In the said case the Petitioners were all graduate engineers appointed as Junior Engineers in the Board during the years 1985 to 1988. They challenged the seniority list issued by the Board whereby private Respondents who are non -graduate Junior Engineers and had passed the AMIE degree during service and thus become graduate engineers, had been granted seniority by counting their service rendered as Junior Engineer before the acquisition of AMIE qualification.
(3.) LPA Nos. 45 and 50 of 2009 have been filed by persons who were private Respondents in CWP(T) No. 53 of 2008.