AMIR HASAN Vs. UNION OF INDIA

JUDGEMENT

(1.) By means of the present petition, the petitioners (26 in number) are seeking for quashing of the letters dated 10/19.3.2014 and 4.4.2014 issued by the Staff Officer, Chief Security Commissioner, Railway Protection Force, North Eastern Railway, Gorakhpur, as the objections taken by the petitioners to the final seniority list published on 24.1.2014 of the post of Head Constable.

(2.) The petitioners claim to have been appointed on the post of Constable in Railway Protection Special Force and later promoted to the post of Head Constable some time in the year 2008. All of them requested for transfer from the Railway Protection Special Force to the Railway Protection Force which were accorded to them in the year 2008/2009. Movement orders of some of the petitioners herein have been appended to indicate that they were directed to report to the Commandant, R.P.F in furtherance of their transfer order. A further perusal thereof indicates that upon transfer, the petitioners were kept on bottom seniority of their batch mates (in the feeding cadre).

(3.) One of the movement orders dated 30.6.2009 of Suresh Lal, (the petitioner no.19) appended in the writ petition (page-'71' of the paper book) reads as under:-