B L BISHNOI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners were recruited as Sub Inspectors in the Railway protection Force (for short "the RPF" ). The recruitment takes place on an All india basis but the Sub-Inspectors so recruited are assigned different zones. The post of an Inspector is a promotional post from Sub-Inspectors and is filled up zone wise.

(2.) THE aforesaid procedure often results in a situation where Sub-Inspectors who may be lower in an All India seniority become Inspector in their zone at an earlier stage of time since the assignment of Sub-Inspectors is zone wise so is the promotion to the post of Inspectors.

(3.) THE cause for filing of the present petition has arisen on account of the fact that some Sub-Inspectors seek transfer of the zone and when they come to the Northern Zone (where the petitioners are assigned) they would occupy the post of Inspectors even though they are junior in an All India seniority for sub-Inspectors. Such persons have been promoted earlier as Inspectors being in a particular zone different from Northern Zone and thus, attain the post of an inspector in the Northern Zone on transfer even though persons senior to them in all India seniority continue to be sub-inspectors.