S K CHANDAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Respondent 1, the Union of India, established the Locomotive Component Works at Varanasi in 1956 for manufacturing component parts of locomotives. That manufactory mereged in 1961 with the Diesel Locomotive Works. The appellant, S. K. Chandan, who was serving with the Western Railway as a Chargeman was transferred in 1963 to the Diesel Locomotive Works in the grade of Rs. 375-475 which he was holding at the time of his transfer as a member of the Class III service. The question which arises in this appeal concerns the claim of the appellant to be promoted to Class II service.

(2.) In 1975 the appellant filed the present writ petition in the Delhi High Court asking for the writs of Certiorari and Mandamus. We are now concerned with the grant of the latter writ only by which the appellant prayed, inter alia, that respondent 1 be directed to hold selections to Class II service in accordance with the "Advance Correction Slip 70". This particular prayer was rejected by the High Court by its judgment dated January 12, 1976 on the view that rules contained in Slip 70 did not govern the promotion of Class III employees to Class II. Aggrieved by the aforesaid decision the appellant has filed this appeal by special leave of this Court. The leave is restricted to the question whether the promotion of Class III employees to Class II is governed by Slip 70.

(3.) Paragraph 105 of the Indian Railway Establishment Code (Vol. 1) divides railway services into two categories, gazetted and non-gazetted. Services in Classes I and II are gazetted whereas those in Classes III and IV and the services of the Workshop staff are designated as non-gazetted. Paragraph 157 of the Code confers on the Railway Board "full powers to make rules of general application to non-gazetted railway servants under their control". Acting in pursuance of this power, the Railway Board has framed rules which are to be found in the "Indian Railway Establishment Manual". Chapter I of those rules deals with questions relating to recruitment, training, confirmation and re-employment. Chapter II which is headed "Ruled governing the promotion of subordinate staff" consists of two sections, 'A' and 'B'. Section 'A' deals with "Promotion to Class II posts" while Section 'B' contains "Rules governing the promotion of sub-ordinate staff." Chapter III is headed "Rules regulating seniority of non-gazetted railway servants."