PRABHAKAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. No.7969/2014

(2.) THE writ petitioner challenges the order of the Central Administrative Tribunal (CAT/ Tribunal) dated 20.08.2009 passed in O.A. No.1071/2002. The impugned order rejected his claim for seniority over the fourth respondent (hereafter "Dr. Sanjay Singh") in the cadre of Deputy Legislative Counsel (DLC).

(3.) THE petitioner joined as ALC with effect from 28.12.1989 as a direct recruit. It is not in dispute that the Dr. Sanjay Singh joined as ALC on 18.06.1991, again as a direct recruit. The recruitment to the higher post of DLC is by two channels, i.e. by promotion and direct recruitment, alternatively as mandated under Rule 6(2) of the Indian Legal Service Rules, 1957 (the Rules).