SMT. ANJU NIGAM Vs. UOI

JUDGEMENT

(1.) RAJINDER Kumar Kashyap and others seek review of the directions issued by this Court vide judgment and order dated August 31, 2009 disposing of WP(C)2464/2000 and simultaneously setting aside the judgment and order dated April 07, 1999 passed by the Central Administrative Tribunal in OA No.2226/1997. The direction which was issued by the Division Bench is as under:-

(2.) THE facts which were noted by the Division Bench resulting in the issuance of the direction afore-noted were that Smt.Anju Nigam, the writ petitioner, cleared the Civil Service Examination (1987) in the year 1988 and as per marks obtained by her became entitled to be appointed in the ,,Indian Postal Service.

(3.) THE dispute, as noted by the Division Bench, pertained to the seniority position which was to be assigned to the petitioner. When the Civil List of officers of the Indian Postal Service was published in the year 1990, petitioner was shown as having been appointed w.e.f. May 15, 1989, i.e. the date she commenced training. Two persons who had joined later, whose names were Sanjay Sharan and V.P.Singh and had joined on December 18, 1989; belonging to the same batch, were shown as junior to the petitioner and as such the petitioner had no grievance with regard either to the date of entry into service shown against her name or the names of the said two persons vis-a-vis seniority. The Division Bench noted that from the Senior Time Scale, the next promotion was to the Junior Administrative Grade and as per the rules, those who had completed 5 years regular service in the Senior Time Scale were eligible to be promoted to the Junior Administrative Grade with reference to the seniority being kept intact in the Senior Time Scale.