VIJAY KR DUA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the promotees Planning Assistants working in the Planning Department Of Delhi Development Authority, inter alia praying that writ of mandamus be issued to the respondent to prepare the seniority list of the planning Assistants in DDA Planning Department on the basis of continuous length of service.

(2.) The basic contention which has been raised before me by the counsel appearing for the petitioner is that although vacancies were to be filled 50 per cent from direct recruitment and 50 per cent from promotion in the ratio of one direct recruit to one promotee officer, however, as per the recruitment rules the same has not been done and quota and rota rule has broken down. Therefore, the petitioners who were appointed in the year 1984 are entitled for their seniority on the basis of continuous length of service.

(3.) To cut short the controversy both the parties agree to the statement filed by the petitioners along with the writ petition as far as the recruitment made by the respondent/DDA from the year 1963 till 1984 in both the categories of promotees as well as direct recruits. The same is at page no. 23 of the paper book.