BRAHM PRAKASH DUTTA Vs. RAILWAY PROTECTION FORCE

JUDGEMENT

(1.) Petitioner seeks the quashing of the Seniority List of Prosecuting Inspectors Grade II (Grade II for short). Northern Railway as on 1.10.1991, and also the quashing of the promotions of respondents 3 to 9 to the post of Grade II with retrospective effect; Petitioner also seeks a direction to give him the seniority above that of respondents 3 to 9, as also to consider the case of petitioner for promotion to the post of Prosecuting Inspector Grade I.

(2.) For the purpose of this writ petition, it is sufficient to note that there are three relevant posts in Railway Protection Force (RPF for short). The highest of these is the post of Prosecuting Sub Inspector (PSI, for short). The next higher post is of G-II and the further higher post is of G-I. The essence of the petitioner's case Is that he was appointed directly to the post of G-II, earlier to the actual promotions of respondents 3 to 9 from the post of PSI to G-II and therefore, he is senior to these respondents in the Cadre of G-II.

(3.) Petitioner was selected to the post of G-II on 14.4.1986 and therefore, he was given the appointment letter on 1.9.1986; there was a training which, the petitioner completed and was appointed on 3.4.1987. According to the petitioner, his appointment to the post of G-II, was with effect from 1.9.19086 or at any rate (undisputedly), from. 3.4.1987. He joined the post on 10.4.1987.