LAWS(DLH)-2021-3-57

VINOD KUMAR Vs. UNION OF INDIA

Decided On March 01, 2021
VINOD KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) CM No.2510/2020

(2.) The seven petitioners have filed this petition being aggrieved by the issuance of the Seniority List dated 24th April, 2020 and the order dated 12th October, 2020 whereby their objections to it, taken in their Legal Notice dated 6th August, 2020, were rejected. The petition has been filed with the following prayers: -

(3.) The petitioners are presently working at the post of Assistant Commandant/GD(LDCE) having cleared the Limited Departmental Competitive Examination (for short, "LDCE") on 4 th December, 2012. Their grievance is that till the year 2018, their inter se seniority had not yet been determined and when the respondents issued the impugned Seniority List on 24th April, 2020, it was in gross violation of the Scheme for LDCE promotion brought into effect in the year 2000, as well as the previous practice and against the Recruitment Rules (RRs). According to the petitioners, the inter se seniority had to be fixed as per the marks obtained in the Exam but the impugned Seniority List was drawn up on the basis of the total marks obtained not only in the LDCE but also in the Basic Professional Course.