SHRI PRAMOD JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner who was respondent no. 5 before the Tribunal in O.A. No. 1673/2004 has challenged the order dated 12.08.2005 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in the said case titled as Smt. Mamta Sharma v Union of India through THE General Manager, Western Railway directing respondents no. 1 to 4 to assign correct and proper seniority to Smt. Mamta Sharma reckoning her regularization from 1996, with all consequential benefits.

(2.) THE grievance of respondent no. 5 Smt. Mamta Sharma before the Tribunal was that she was regularized as Head Clerk on 29.03.2001 w.e.f. 22.03.2000 and by letter dated 19.06.2003 she was repatriated as Senior Clerk and had been promoted as Head Clerk on ad-hoc basis. However, in the seniority list her name was shown junior to the petitioner and respondents no. 6 and 7 who had been promoted in the year 2001. THE representation of respondent no. 5 Smt. Mamta Sharma was not responded to leading to filing of the said Original Application by respondent no. 5 which was allowed. No one is present on behalf of the parties.