Rajiv Narain Raina, J.@mdashThe petitioners admit that they were absorbed in Government service in April 1993 and that such absorption would not give them seniority of any service rendered prior thereto in Municipal Corporation. The private respondents No. 5 to 8 were absorbed in Government service on dates prior to April 1993, therefore, it cannot be said that they are junior to the petitioners in the cadre of Mali-cum-Chowkidar (Class-IV) in the department that absorbed them. Since demonstrably no junior has been promoted, none of the rights of the petitioners has been violated. However, so far as the claim of the petitioners for placement in a seniority list is concerned that appears to be justified.
2. Consequently, a direction is issued to the respondents to publish a seniority list of the cadre of which the petitioners are members. Let this exercise be done within three months from the date of receipt of a certified copy of this order. In case objections are to be invited that exercise should be done within the time frame set out by this Court.
