SHRI A.K. MALIK, SHRI SANJAY KUMAR TOMAR, SHRI SANDEEP DUGGAL AND SHRI MUKESH VERMA Vs. GOVT. OF NCT OF DELHI THROUGH THE CHIEF SECRETARY AND ORS.

JUDGEMENT

(1.) THE date of promotion and seniority in the cadre of Station Officer, a Group B Gazetted Post in the Delhi Fire Service in GNCTD is in question in all these OAs. Since common question of law is involved, all these OAs are disposed of by way of this common order. The method of recruitment and qualification for appointment to the post of Station Officer in the office of Delhi Fire Service, Govt. of NCT of Delhi are governed by the Rules issued under Article 309 of the Constitution of India, Vide Notification dated 26.10.1998. As per the said Rules, 50% of the Station Officer posts shall be filled up by promotion, failing which by direct recruitment and 50% posts by direct recruitment.

(2.) THE applicants in OA No. 2757/2011, while working as Sub -Officers, were directly recruited as Station Officers, under 50% Direct Recruitment Quota and their dates of joining as Station Officers is as follows: -

(3.) HEARD both sides of the respective counsel in the aforesaid three OAs, and have been gone through the pleadings on record.