ATUL KUMAR SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are serving as Sub-Inspectors of the Railway Protection Force of Eastern Railway and posted at various divisions under the Eastern Railway. The date of enlistment of all the petitioners are 20th April, 2009 and after completion of initial training they were finally appointed on 20th April, 2010 and posted in different battalions.

(2.) The petitioners exercised their options for request transfer from one zonal railway to the other and on the basis of their option the petitioners were transferred to the various divisions under Eastern Railway and they were serving in their divisions on and from 2015.

(3.) The Railway Board by a circular dated 9th August, 2006 amended the standing order no. 70 relating to transfer of RPF/RPSF personnel and the amended Para 17 B (b) read as "he should be ready to come on bottom seniority of his batch mates in the same rank".