As per the case facts a dispute exists between promotees and direct appointees regarding their seniority as Income Tax Inspectors in Gujarat with a High Court judgment already in place ... The reason for the appeal to the Supreme Court is to challenge the High Court's ruling on this seniority issue The question arose concerning the inter-se seniority between promotees and direct recruits specifically how the seniority of direct recruits should be fixed when their recruitment process commenced in the relevant year but concluded later and whether this should be done by applying the 'rotation of quota' principle interspacing them with direct recruits promoted earlier in the same year Finally the Supreme Court referred the matter to the Chief Justice for appropriate orders indicating the need for a definitive resolution It vacated interim relief allowing the High Court's judgment to stand subject to the final outcome The Court clarified that future appointments and their seniority would also depend on this final decision aiming to establish a comprehensive and consistent principle for seniority in government service