RAVI KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE brief factual backdrop leading to the filing of the instant writ petition is that on February 26, 1995 the petitioner, who is an intermediate and had undergone a course in the mechanical trade from the Indian Technical Institute, was directly recruited to the post of Khalasi in the mechanical cadre of the Indian Railways.

(2.) IN the year 1996, the petitioner sought transfer to the post of Khalasi in the electric cadre of the Railways and upon his request being accepted was posted in the electric cadre and since then i.e. 1996 he has been working in the electric division of the Indian Railways. The next promotional post is the post of Technician Grade- III. 25% vacancies in Technician Grade-III are filled up from amongst the officers working on junior posts who qualify at the Limited Departmental Competitive Examination.

(3.) ON August 12, 2002 an order was issued by the Railway Board, which reads as under:-