J K SETHI Vs. GENERAL MANAGER NORTHERN RAILWAY

JUDGEMENT

(1.) THE petitioner has challenged the order dated 5th June, 2006 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No.42 of 2004, titled as ,,Sh.J.K.Sethi & Anr. v. General Manager, Northern Railway & Ors., dismissing the original application challenging the order dated 26th June, 2003 rejecting their representation for revision of seniority list. THE claim of the petitioners for directions to respondent No.1 to assign them seniority in accordance with the rules, particularly rule/para 302 of IREM Vol.-I, placing them senior to those who had been selected under the intermediate apprentice quota with consequential benefits was also declined.

(2.) WHILE dismissing the original application of the petitioners which is challenged in the present writ petition, the Tribunal had noted that respondent Nos.2 to 6 were selected against the intermediate apprentice quota for the vacancies of the year 1997 whereas the petitioners were promoted in the year 2000 and were selected in view of the cadre restructuring order dated 28th September, 1998.

(3.) THE Tribunal also took into consideration the fact that respondent No.2 to 6 were promoted by order dated 14th March, 2000 in the pay scale of Rs.5000-8000/- and the validity of the order dated 14th March, 2000 had not been challenged by the petitioners.