RAMESH CHANDER Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners have challenged the judgement of Central Administrative Tribunal, Ahmedabad ("the Tribunal" for short) dated 13.5.2004 in OA No.360/1997. The petitioners had filed the said Original Application questioning the seniority granted to respondents no. 4 to 11 (hereinafter referred to as "the private respondents") in the Indian Revenue Service cadre ("IRS" for short). They had challenged the civil list prepared by the official respondents showing the said private respondents higher in the list than the petitioners.

(2.) FACTS in the Original Application are rather sketchy. As correctly recorded by the Tribunal, all important dates and material facts are simply missing in the Original Application. We have with some difficulty gathered such facts from the present petition and the replies filed by the respondents. In brief, the facts are as under :

(3.) RULE 4 of CSE Rules provides as under :