UNION OF INDIA Vs. K. RETHEESH

JUDGEMENT

(1.) Feeling aggrieved by the order of the Central Administrative Tribunal in O.A.No.355/2014, Ernakulam Bench dtd. 11/12/2018, Union of India and its officers preferred this OP(CAT).

(2.) The applicants (64 in numbers), who are working as Assistant Loco Pilots (ALPs) in Southern Railway, knocked the doors of the Central Administrative Tribunal claiming transfer and seniority in preference to the party respondents. All the applicants submitted their request for inter-divisional transfer from Salem division to Palakkad division and their names were registered for Palakkad division.

(3.) As per the orders of the Railway Board, a person requesting for inter-divisional transfer is to be appointed against the vacancies in the direct recruitment quota and be given preference over such recruitment. When the department attempted to appoint number of direct recruits through General Departmental Competitive Examination, the applicants instituted O.A.No.772/2011 before the Tribunal. The Tribunal, as per order dtd. 17/2/2012, directed that inter divisional transfers are to be effected before the appointment of the direct recruits.