P SUBBARAYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners have filed the above writ petitions praying to issue Writ of Certiorarified Mandamus, to call for the records relating to the order passed by the second respondent in SCT3/3208/2000s dated 02. 05. 2000 and quash the same and further direct the respondents 2 to 4 to promote the petitioners in W. P. Nos. 18306 and 18307 and,in W. P. No. 18308 of 2000, the petitioner's father V. Pushparaj, respectively, over and above their juniors with all monetary and other pensionary benefits with retrospective effect from 01. 07. 1993.

(2.) THE above writ petition has been filed against the order of promotion. The petitioners were employed as Tally Clerk in the year 1966-68 and subsequently they were promoted to Upper Division Tally Clerk in the year 1984; thereafter they were promoted as Assistant Superintendent (Tally) in the year 1989; that in the year 1993, they were reverted to Senior Assistants (Tally) on their giving option letter so that they can go for "outdoor" work. Presumably going outdoor work was for certain benefits conferred on such employees. Thereafter they gave a representation on 20. 10. 1993 seeking for promotion in "indoor" cadre as Superintendent (Tally); that was rejected and therefore, the petitioners have come forward with the present writ petition.

(3.) IN the counter filed by the respondents, it is stated that the petitioners were reverted only on their giving option to go for outdoor work even on a reverted post. On 05. 05. 1993 and 06. 05. 1993, these petitioners have given letter to exercise their option and given a letter in form No. 2 which reads as follows: