PHANI DHAR Vs. B N SUBBA RAO

JUDGEMENT

(1.) Special leave is granted in the Special Leave Petition directed against the judgment and order dated 22nd August, 1985 of the High Court of Andhra Pradesh allowing Writ Appeal No. 256 of 1978.

(2.) The question which arises in this appeal is whether the High Court of Andhra Pradesh is right in quashing the Seniority List of 1976 in respect of Divisional Medical Officers of the Indian Railways.

(3.) In 1976, the Railway Board published a Seniority List of Divisional Medical Officers. The appellants, who figured in that list, were promoted as Medical Superintendents. Some of the promotee officers were dissatisfied with the seniority assigned to them and filed a writ petition in the High Court of Andhra Pradesh for quashing the Seniority List of 1976. The appellants were impleaded as respondents to that writ petition. The writ petition was dismissed by a learned single Judge of the High Court. The aggrieved promotee officers filed an appeal before the High Court, the appeal being numbered as Writ Appeal No. 256 of 1978.