N.R.KANNAN Vs. CHIEF GENERAL MANAGER, TELECOMMUNICATIONS

JUDGEMENT

(1.) The petitioners herein were appointed as Stenographers in the 1st respondent organization on 22-12-1976 and 22-03-1977 respectively. On their request, both of them have been transferred to Hyderabad Telecom District (for short "HTD") on 09-07-1980 and 01-08-1983 respectively. As provided for under the relevant rules, they have taken the last place in the seniority in that category of the said unit.

(2.) On a representation submitted by the petitioners and another, the seniority list was revised through the proceedings dated 05-10-1995 and the petitioners were assigned the seniority, which they would have been entitled to, had they not been transferred from the 1st respondent organization in the year 1980 and 1983 respectively. Challenging the same, respondents 5 to 19 filed O.A. No.1407 of 1995 before the Hyderabad Bench of Central Administrative Tribunal (for short "Tribunal"). The petitioners figured as respondents 4 and 5 therein. Through its order dated 27-04-1998, the Tribunal has allowed the O.A. setting aside the order date 05-10-1995 and directing that the petitioners shall take their seniority on par with the other employees that have been working in HTD. The same is challenged in this writ petition.

(3.) Heard the learned counsel for the petitioners, the learned standing counsel for respondents 1 to 3, and the learned counsel for other contesting respondents.