G REVATHI Vs. AIRPORTS AUTHORITY OF INDIA THROUGH

JUDGEMENT

(1.) With the consent of learned counsel for parties, the abovecaptioned petitions have been heard together and are being disposed of by this common order.

(2.) A mandamus is sought to respondent-Airport Authority of India (hereinafter referred to as 'AAI') to promote petitioners in the grade of Assistant General Managers w.e.f. 1st July, 2014. A direction is also sought to quash the impugned draft seniority list of Assistant General Managers and Senior Managers of 27th February, 2015. Restoration of seniority of petitioners in terms of Guidelines enumerated in DoPT's Office Memorandum of 3rd June, 1986 is also sought.

(3.) Petitioners vide Representation had sought withdrawal of Combined Seniority List of 27th February, 2015, with a prayer to treat Electronics Assistants junior to Executives in Communication-Operations and Communication-Technology. Vide order of 9th May, 2016, Representation made by petitioners have been disposed of, with a clarification that seniority of all three cadres i.e. CommunicationTechnology / Operations / Electronics, is maintained separately and thus, the date of initial induction cannot be the criteria for further promotion. It is also clarified by respondent-AAI in its Communication of 9th May, 2016 that promotion of Sh. V. Satyam to the post of Senior Manager/AGM is as per R & P Regulations.