P B SIKENIS Vs. UNION OF INDIA

JUDGEMENT

(1.) XXX XXX XXX

(2.) The petitioner was working as Station Master till 30.6.1997, the date on which he retired from service. Earlier, he was found suitable and was placed in the provisional select list for promotion to the post of Station Superintendent and the name of the petitioner was at serial No.52. He also officiated as Station Superintendent, but was not promoted on regular basis. According to the petitioner, some other employees filed Original Application No.1017 of 1995, wherein the Tribunal passed an order dated 27.7.2001 and in pursuance thereof, the select list of Station Master was revised. The petitioner claimed that after the decision of Original Application No.1017 of 1995, he is entitled for promotion in view of the decision of the Hon'ble Apex Court in the case of Ajit Singh -II. The Tribunal has rejected the claim of the petitioner by judgment dated 8.12.2003 on the ground that there is no vacancy and also on the ground of limitation. After the retirement of the petitioner, his juniors were given promotion on the post of Station Superintendent.

(3.) The petitioner filed Review Application No.23 of 2004 in Original Application No.207 of 2002 with M.A. No.188 of 2004, which was also rejected on 16.3.2004.