NARESH KUMAR GUPTAS Vs. CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD

JUDGEMENT

(1.) This writ petition has been filed against the impugned judgment of the Central Administrative Tribunal dated 6.11.97 (Annexure-11 to the petition) praying for a mandamus directing the respondents to consider the upgradation of the petitioners to the post of Superintendent of Central Excise on the basis of their total length of service in the Department disregarding the seniority list prepared by the department.

(2.) We have heard learned counsel for the parties. The petitioners are all Inspectors in the Central Excise Department who were appointed prior to 2.8.82 as stated in paragraph 2 of the writ petition. It appears that the Ministry of Finance, Government of India issued a letter dated 10.9.96 (Annexure-1 to the petition) addressed to all the Heads of Department under the Central Board of Excise and Customs and conveyed the sanction for upgradation of 716 posts of inspectors to the post of Superintendent in various Central Excise Departments. Thereafter the Central Government issued a letter dated 23.7.96 to all the Commissioners of the Central Excise mentioning the manner in which the upgradation is to be done. The petitioners have urged that they were entitled to be appointed against the upgraded post of Superintendent on the basis of their length of service but instead their juniors have been appointed Superintendents whereas the petitioners have remained as Inspector. The petitioners' contention is that the entire service as Inspector is to be seen and not merely the length of service at the place of posting. The petitioners filed a petition before the Central Administrative Tribunal which was dismissed by the impugned order, and hence this petition.

(3.) We have perused the impugned orders as well as the writ petition, counter-affidavit and rejoinder affidavit.