BASANT LAMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners herein have, inter alia, in this writ application, questioned the validity of an order dtd. 12/1/1999 passed by Central Administrative Tribunal, Calcutta Bench whereby and whereunder the application flied by the Private Respondents herein was allowed directing :

(2.) The petitioners were not parties in the said application. In the Original Application filed by the Private Respondents before the Central Administrative Tribunals the seniority list of the Assistants working in the Office of the Ordnance Factory Board was questioned on the ground that the same is contrary to and inconsistent with the Judgment of the Apex Court in Union of India v. Vir Pal Singh Chauhan, Ajit Singh and also R. K. Sabharwal supra.

(3.) The petitioners herein are members of the Scheduled Castes and Scheduled Tribes. They had been promoted out of turn, based on 40- point roster. According to the petitioners in terms of the policy decision taken by the Central Government in consonance with the underlying principles enshrined under Clause 4 of the Article 16 of the Constitution of India they were promoted. The private respondents who were original applicants before the Tribunal, were promoted later on although they were initially recruited earlier than the petitioners.