RAVINDRA SINGH BHATI Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE common point is involved in all these writ petitions, all these writ petitions are being disposed of by this common judgment. It is agreed by the learned counsel appearing for the parties that these matters can be disposed of finally at the admission stage itself. Hence Rule. Learned counsel appearing for respective respondents waive service of Rule.

(2.) THE present petitions symbolize the unending fight regarding seniority between promotees and direct recruits. The bone of contention is the seniority in the post of Appraiser.

(3.) IT is also the case of the applicants before the Tribunal that the draft seniority list dated 30th June, 2004 as well as a final seniority list dated 16th December, 2004 was challenged before the Madras Bench of the Tribunal. The Madras Bench of the Tribunal upheld the seniority list dated 16th December, 2004. The said order of the Tribunal was upheld by the Madras High Court and an appeal filed against the said order of the Madras High Court was dismissed by the Supreme Court. Thus the seniority list dated 16th December, 2004 is concerned, the same has attained finality.