DEVENDRA KUMAR SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution filed by Shri Devendra Kumar Shukla for a suitably writ for quashing the revised seniority list as on 11-3-1974 in respect of Grade III of Indian Supply Service (Class 1) and for directing the Union of India (respondent No. 1) and the Director General of Supplies and Disposals (respondent No. 2) to re-draw the seniority list by showing the petitioner senior to respondents 7 to 29 in the seniority list as on 20-12-1968 and to give to the petitioner all consequential benefits pursuant to the revision of seniority. A writ of mandamus has also been prayed for directing the aforesaid respondents 1 and 2 to confirm the petitioner against the permanent post to which he was appointed.

(2.) The Union Public Service Commission is respondent No. 3 (hereinafter called "the U.P.S.C.").

(3.) The petitioner is a direct recruit to the Service known as Indian Supply .Service, Class I (hereinafter referred to as "the I.S.S.") in Grade III and was recruited to the said service as a result of Engineering Services Examination held in September, 1966,