HARINDER MOHAN DASS Vs. GENERAL MANAGER NORTHERN RAILWAY

JUDGEMENT

(1.) These are connected writ petitions under Article 226 of the Constitution. They raise common questions of law and fact. Hence they can be considered in a common judgment.

(2.) In these petitions, the petitioners who are serving as Enquiry Cum Reservation Clerks in the Northern Railway, seek the following reliefs :

(3.) The railway Board-by its communication No. E(NG) 63 PMI- 52 dated February 29, 1964, to the General Managers, All India Railways, prescribed a channel of promotion for Enquiry Cum Reservation Clerks, who uptil then had no channel of promotion. That letter conveyed the following decision of the Railway Board: