RENU MULLICK Vs. UNION OF INDIA

JUDGEMENT

(1.) Special leave granted.

(2.) According to the executive instructions dated May 20, 1980, issued by the Central Board of Excise and Customs, a Group 'C' Officer, when transferred on his own request, from one Central Excise Collectorate to another, is not entitled to count the service rendered by him in the former Collectorate for the purpose of seniority in the new charge. The question for our consideration is whether the said officer is further deprived of the said service even for determining his eligibility for promotion to the higher cadre. The Central Administrative Tribunal Allahabad Bench, has answered the question in the affirmative. This appeal by way of special leave is against the judgment of the Tribunal.

(3.) Renu Mullick, the appellant, joined service in the Directorate of Statistics and Intelligence, Central Excise and Customs. New Delhi on December 17, 1974 as Lower Division Clerk (LDC). She was promoted to the post of tipper Division Clerk (UDC) on May 10, 1981. She was transferred, on her own request, to Allahabad by the Order dated July 30, 1987, and she joined as UDC on August 4, 1987 in the Central Excise Collectorate at Allahabad.