RANBIR CHANDER Vs. UNION OF INDIA

JUDGEMENT

(1.) This Letters patent Appeal is directed against the order, dated 15th November, 1977, of the learned single Judge, by which the operation of the order of respondent No. 1, passed on 22-7-77 refixing the seniority of the appllant was stayed.

(2.) The appellant qualified for appointment as a Class I Officer, as a result of the combined competitive examination held by the Federal Public Service Commission in 1945 for Central Civil Services, including the Military Accounts Department and the Income-tax Officers Class I Grade II. He was allocated to the Military Accounts Department, which stood at par with Income-tax Officers, Class I Grade II Service. In that department at that time the recruitment on the results of the said examination was being made only to the Emergency Cadre to which the appellant was appointed. Even the appointments to Income-tax Officers, Class I Service were also made on temporary basis.

(3.) In June, 1950, the Special Recruitment Board interviewed Officers including the appellant, who had been appointed to the Emergency Cadre of the Military Accounts Department and put them into three categories, namely.