RAJESHWAR PRASAD GAUTAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The unofficial respondents were enlisted as Sub-Inspectors of Police in 1969. The fourth unofficial respondent whose seniority over them is in question was enlisted as Sub- Inspector (Executive) in April, 1970. On 11.12.1984, the seniority list of the confirmed Sub-Inspectors (Executive) was published wherein the position of all the concerned parties were :-

(2.) The contention of the unofficial respondents before the learned Tribunal as also before us is that prior to issuance of the said order dated 31.08.1995 by the President of India no opportunity of hearing was given to them.

(3.) The unofficial respondents thereafter submitted their respective representations, but the same had been rejected by a non-speaking order.