PREM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard learned counsel for the parties and at the outset note that inappropriate expressions have been used in the pleadings which have found a reflection in the impugned order passed by the Tribunal. The expressions do not bring out the legal issue which arises for consideration.

(2.) EVERYBODY has been referring to a Combined Seniority List in the context of who would hold the post of an Assistant Manager, ignoring that Combined Seniority List have to be prepared of all persons holding same post and we cannot have a Combined Seniority List of persons holding different posts. Thus, a reference in the pleadings and the impugned decision to a Combined Seniority List of Wash-boys, Assistant Halwaies, Salesman, Coupon Clerk and Assistant Manager is wrong.

(3.) WE note that irrespective of the dispute pertaining to the so called Seniority List, the petitioner also has a grievance of one Kali Charan Sharma being promoted as an Assistant Manager.