SONY C VARGHESE Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the arguments of the learned counsel for the parties and have perused the records.

(2.) THE 15 petitioners in the writ petition were working as Assistant Security Commissioners in the Railway Protection Force and they are seeking to set aside the order of the respondent dated 23.9.1998 in not fixing the inter se seniority of Group A Junior Scale Officers and for a consequential direction to the respondent to grant pro-forma promotion to the petitioners under the RPF Group A Post Recruitment Rules 1994 with retrospective effect from 01.01.1986, viz., the date of implementation of the IVth Pay Commission.

(3.) WHEN the petitioners 12 to 14 subsequently moved a writ petition in W.P. No. 6631 of 2002 seeking for convening of DPC for the years 1998 " 2000, 2001 for the post of Assistant Security Commissioner, this Court in paragraph 3 of the order observed as follows:-