SATYA SAGAR Vs. INDIAN AIRLINES

JUDGEMENT

(1.) Petitioners are working as Senior Helpers/Helpers with the respondent. They claim that the next promotional post available to them is post of Trainee Technician, promotion to which post has to be effected by way of selection. Their grievance relates to the fact that while effecting promotion to the post of Trainee Technician in the year 2001 and 2002, claim of the petitioners was overlooked. Elaborating on the claim made by the petitioners, they allege that on 4.10.1999, applications were invited from the eligible Helpers/Senior Helpers to fill up 10 posts of Trainee Technicians. The Bench Fitting Test prescribed as per the promotional policy was held on 25.4.2001. Petitioners No.1, 2 and 4 qualified at the said trade test but they were not selected.

(2.) On 6.7.2001, the respondent invited applications to fill up 58 further vacancies. Petitioners applied and were required to undergo the trade test afresh. As per the petitioners, such of the petitioners who had qualified the trade test earlier could not be subjected to another trade test. Petitioners were subjected to another trade test on 20.5.2002. Petitioners were declared unsuccessful.

(3.) Stating the facts aforesaid, petitioners filed the petition, inter alia, raising the following grounds:-