RAMESH CHANDER Vs. VISHVESHWAR DAYAL SHARMA

JUDGEMENT

(1.) By this common judgment, the above writ petitions, which raise question of inter se seniority of Sub Inspectors, who were on deputation in the Department of Transport and were eventually absorbed there, are being decided.

(2.) Petitioners in WP(C).No.6736/2003 are Ramesh Chander and Tara Parsad Sharma, who challenge and assail the order dated 18th September, 2003, passed by the Central Administrative Tribunal, hereinafter referred to as the Tribunal, in OA.No.1905/99, wherein after noting the principles and the basis for fixing seniority among deputationists, certain directions were given. The deputationists were Asst. Sub-Inspectors of Delhi Police. They were absorbed as Sub-Inspector (Enforcement) in the Transport Department of NCT. Their inter se seniority barring Attar Singh Kaushik, had been fixed based on the date of entry into Delhi Police Service. Attar Singh's seniority was determined from the date of absorption and he was placed at number one. A tentative seniority list dated 19th June, 1998 was issued.

(3.) OA.No.1905/99 had been filed by Vishveshwar Dayal Sharma, who is one of the respondents in the present writ petition, before the Tribunal. He had sought quashing of the tentative seniority list dated 19th June, 1998. Petitioners Ramesh Chander and Tara Parsad Sharma prayed for dismissal of the said OA, filed by Vishveshwar Dayal Sharma.