LALJEE DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal by special leave from the judgment dated 29 September, 1965 of the Allahabad High Court.

(2.) The question in this appeal is whether the appellants who are plaintiffs in the suit are entitled to be classified and re-designated as lower division clerks.

(3.) The appellants were employed in the Government Harness and Saddlery Factory, Kanpur. They were designated as checkers. Their duties were substantially clerical. They made representations to the authorities for being classified as clerks. The matter was referred to a Committee called 'Kalyanwala Committee'. The Committee recommended that persons doing clerical work should be designated as lower division clerks. The recommendation was accepted by the President of India. The Director General was directed to re-classify checkers as lower division clerks if they were matriculates or completed three years' continuous service. The appellants claimed that they satisfied the tests and yet they were not classified as lower division clerks. The grievance of the appellants was that other employees who did not possess the necessary qualifications were designated as lower division clerks. The appellants asked for a declaration that they were entitled to be classified and redesignated as lower division clerks. The appellants founded their claim on the letter dated 17 November, 1953.