GANESH CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) Respondents No.3 and 4 filed O.A. No.607/1999 challenging the seniority list dated May 29, 1997 as also an order dated October 30, 1998 rejecting the representation made by them to correct the seniority list which assigned to the petitioner seniority above them.

(2.) The list pertains to the post of L.D.C. in the Ministry of Information and Broadcasting.

(3.) Relevant facts are that the petitioner, impleaded as respondent No.3 in the O.A. was appointed as a Messenger (a Group-D post) in the Directorate of Film Festivals when it was a part of "National Film Development Corporation?. By an order dated March 25, 1988, on officiating basis he was appointed as a Hindi-cum-English Typist, a GroupC post. The Directorate of Film Festival was amalgamated with the Ministry of Information and Broadcasting and as a result vide order dated July 8, 1988, the services of all staff working in the Directorate of Film Festivals, which included respondents No.3 & 4 and the petitioner were forwarded to the Ministry of Information and Broadcasting and relevant would it be to note in the said order the designation of the writ petitioner was noted as that of a Peon. But soon thereafter the Directorate of Film Festival, a Subordinate Office which had ceased to exist, passed an order dated July 28, 1988 appointing the petitioner as a Hindi Typist on temporary/adhoc/deputation basis but without payment of any deputation allowance.