UOI Vs. A K MEHROTRA

JUDGEMENT

(1.) The facts leading to the filing of the above captioned petition are that the respondent No.1 and 2 were appointed as Coaching/Goods Clerk in the pay-scale `260-430 on 17.06.1975 and 12.04.1976 respectively.

(2.) As per the Recruitment Rules applicable in the year 1982, the post of Commercial Apprentice in the pay-scale `455-700 was to be filled up in the following manner:- (i) 75% through promotion by selection (written test and viva-voce) and by passing pre-requisite promotional course (CP-7/CP-8); (ii) 15% through direct recruitment from open market and (iii)10% through departmental competitive examination from amongst serving staff of Commercial Department other than ministerial staff who are graduate and below 40 years of age and qualifies promotional course (P28-A & B) from ZTS/CH.

(3.) In the year 1983 the respondents appeared in the examination conducted for selection for the post of Commercial Apprentice against 10% departmental quota and successfully cleared the same upon which they were empanelled in the selection list. Thereafter the respondents were required to undergo training for a period of two years as prescribed under the Recruitment Rules. After completion of the training, the respondents were posted as Goods/Booking Supervisors vide Office Order dated 18.10.1984 issued by the Railways.