SURENDER SINGH AND OTHERS Vs. MINISTRY OF INFORMATION & BROADCASTING, THROUGH ITS SECRETARY AND DIRECTOR GENERAL, ALL INDIA RADIO

JUDGEMENT

(1.) 1 Both these Original Applications are similar in nature and, therefore, they are disposed of by this common order.

(2.) ROSTER dated 02.07.1997 did not include the names of the officers, whose DPC was held on 07.04.1997 (before 02.07.1997), and the order for their promotion was issued on 08.08.1997. As per para 9 above mentioned DOP & T order, the name of these officers should also be included in the roster. The roster dated 02.07.1997 was in violation of Para 9 of the DOP & T order. In fact, as the roster is made to expand or contract in accordance with the number of sanctioned posts, a roster was required to be prepared as on 01.09.1997 by DG:AIR to have a clear and unambiguous picture of following years. Thereafter, DG:AIR had prepared a roster as on 31.03.1998 which was approved by Ministry of Information and Broadcasting on 10.01.2000.

(3.) THE roster violates para 8 of the above mentioned DOP & T order explanatory note as Squeezing has not been done in the roster dated 02.07.1997 as envisaged in the DOP & T order.