SAMIR KUMAR GHOSH Vs. UNION OF INDIA

JUDGEMENT

(1.) The dispute involved in the writ petition is the alleged deprivation of notional seniority to the petitioner in the post of Supervisor B (Technical) w.e.f. 1/1/1973 and its consequential benefits due to non-implementation of the Factory Orders Part-II nos. 86-89 dtd. 6/1/1996.

(2.) The facts, as projected in the writ petition, which need to be narrated for effective adjudication are epitomised as follows:

(3.) The defence taken by the respondents, as reflected from the affidavit-in-opposition, is as hereunder: