PURNENDU MUKHOPADHYAY Vs. V K KAPOOR

JUDGEMENT

(1.) Leave granted.

(2.) This case has a chequered history. Appellants herein were appointed as Chargeman Grade-II. They were, in terms of the Scheme dated 23rd April, 1965, required to appear in an examination for appointment to the post of Chargeman Grade-II or Supervisor Grade-A initially. They appeared in the said examination. They were, however, appointed as Supervisor Grade-A on account of the marginal difference in the marks obtained by them from the others who were appointed as Chargeman Grade-II. The Director General on or about 4th May, 1967 taking into consideration the marginal difference in the marks obtained by the appellants decided to give another chance to the appellants to appear within six months in the next examination so as to enable them to be graded as Chargeman Grade-II, in the event, if they qualify therein. It resulted in issuance of Government order dated 4th May, 1967 in terms of which the 1965 Scheme was amended as under :-