LAWS(CA)-2014-7-28

JAIVEER SINGH Vs. UNION OF INDIA

Decided On July 07, 2014
JAIVEER SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) MA -2639/2012

(2.) THIS M.A. has been filed for granting permission to the applicants to join together and file a single O.A. For the reasons stated therein, the same is allowed.

(3.) THE applicants of this O.A. are Group -B Gazetted, Non -Ministerial officers of the Directorate of Marketing and Inspection (DMI) which is an attached office of the Department of Agricultural and Co -operation (DAC). They are working as Marketing Officers with different places of posting. They have stated that there are three types of Marketing Officers as given below: -