CHANDRANSH PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution of India, the petitioner impugns the order dated 2.7.2008 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No.284/2008. By the impugned order, the aforesaid O.A filed by the petitioner has been dismissed. The said O.A had been preferred to challenge the order dated 28.1.2008 whereby the petitioner's representation regarding his seniority in, and transfer to Delhi Division had been rejected.

(2.) At the relevant time, the petitioner was occupying the post of JE.II (Signal) since 4.7.1988. The petitioner was serving in Jhansi Division which fell within the Central Railway Zone. The operations of the Railways are divided into various zones. Within the zones there is a further sub-division and these sub-divisions are called 'Divisions'. Each 'Division', it appears, has various 'Sections'.

(3.) The Railway Ministry vide letter dated 16.9.1996 conveyed its decision to set up six new railway zones. The details with regard to the six new zones were contained in the Railway Board's D.O. letter dated 8.10.1996. One of the new divisions created within the Northern Railways (Railway Zone) was the Delhi Division.