J P S BHANDARI Vs. UNION OF INDIA

JUDGEMENT

(1.) in this petition, the petitioner seeks quashing of letter dated 8th July, 1990 to the extent it proposes to include the petitioner's name in the seniority list for the year 1977. His case is that he was appointed in the year 1970 and as per the Government own instructions from time-to-time his seniority should have been fixed from the date of his initial appointment.

(2.) The petitioner was employed as Operator Grade-II in Indian Drugs and Pharmaceutical Limited (hereinafter referred to as IDPL, for short) with effect from 16th May, 1970. In January, 1977, Central Industrial Security Force (hereinafter referred to as CISF, for short) took over the security of IDPL and in the process the services of the petitioner were also taken over by the CISP.

(3.) The Government of India issued circular letter dated 17th July, 1977 in which principles of determining the seniority of various persons employed in CISF were stated and paragraph 2 thereof related to fixation of inter se seniority, amongst the personnel belonging to each category. The relevant portion thereof reads as under :