ADIL RASHID SIDDIQUI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dated 02nd November, 2011, passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as "the Tribunal"), dismissing the OA No. 3191/2009, filed by the petitioner.

(2.) Pursuant to the clarification given by DoP & T vide its letter dated 29th August, 2005, Director General of All India Radio vide letter dated 31st December, 2008, issued the following clarification with respect to seniority of Head Clerks/Assistants in AIR/Doordarshan in respect of Direct Recruits/Departmental Examination vis--vis promotees:-

(3.) Pursuant to the aforesaid clarification, a revised seniority list in respect of Head Clerks/Assistants in Delhi Zone as on 01st January, 2008 and 01st January, 2009 was issued by the Station Director under whom the petitioner was working, placing him at serial No. 8 and giving him seniority w.e.f. 15th June, 1995, when he was appointed as a Head Clerk and he was placed between M.L. Sharma and Shri Ramendra Dutt who were appointed on 26th April, 1995 and 29th September, 1995. It is the revised seniority list which the petitioner challenged before the Central Administrative Tribunal.