HARI SINGH ARYA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought directions against the respondent Nos.1 to 3 praying that he should be shown senior to respondent No.4, Sh.S.C.Pandey and that the seniority list showing him junior to Sh.S.C.Pandey be set aside and also that he be granted arrears of pay, and other allowances on the basis of his salary @ Rs.4475.00 per month instead of Rs.4000.00 per month, with an interest at the rate of 18% per annum on such arrears.

(2.) THE petitioner contended that he joined the training course after his selection in the Railway Protection Force on 28th December, 1960. He was promoted to the higher post and grade of Inspector/Company Commander from August, 1969. He was posted at Loco Workshop, Charbagh, Lucknow and thereafter at various other places and his work was well appreciated.

(3.) IN 1981, the Railway Protection Force (Group A and Group B posts) Recruitment Rules, 1981 were framed and the rules prior to 1981 were superseded. Under the new rules a Junior Scale Group 'Apost was introduced between the Junior Scale Group B post and the Senior Scale post. The appointment to Junior Scale Group A post was by direct recruitment as well as by promotion.