A RAMAMANI Vs. BHARAT DYNAMICS LIMITED

JUDGEMENT

(1.) The petitioners are officers of the cadre of Deputy General Manager working in the Bharat Dynamics Limited, the 1st respondent herein. The 1st respondent is part of a defence establishment and works directly under the control of Ministry of Defence, Government of India. The posts held by the petitioners are classified as Grade VI.

(2.) The 1st respondent intended to undertake selections and appointments to 9 posts of Additional General Managers of various divisions, in the year 1998. These posts are classified as Grade VII. Inasmuch as the selection was restricted to the internal candidates, petitioners and several Officers of the 1st respondent-Organisation, holding the requisite qualifications, were issued Circulars individually as well as through their respective departments, enabling them to apply. The petitioners and other eligible officers responded to the Circulars. Inasmuch as each post of the Additional General Manager was of different division and specialisation, applications were required to be made individually for each post. Accordingly, each petitioner made applications to 4 to 5 such posts, out of which some are common and the others specific to the individual petitioners.

(3.) After completion of the selection process in accordance with the Rules, the 1st respondent notified the list of selected candidates through proceedings dated 24-4-1998. Through those proceedings, respondents 6 to 14 were appointed. The petitioners challenge the same on several grounds.