YASHWANT SINGH JAMWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.Chanda, learned counsel for the writ petitioners. Also heard Mr. U.K. Goswami, learned CGC, appearing for the respondents.

(2.) The petitioners have prayed for setting aside the impugned notification dtd. 2/10/2012, by which the Ministry of Road Transport and Highways, Border Roads Development Board, General Reserve Engineering Force (Border Roads Organisation) Junior Engineer (Electrical and Mechanical) Group 'B' post, Recruitment Rules, 2012 (herein after referred to as the 2012 Rules) has been enacted, under the proviso to Article 309 of the Constitution of India. The further prayer of the petitioners is to frame Service Rules in consonance with General Reserve Engineering Force (Group - C and D) Recruitment Rules, 1982 ( herein after referred to as the 1982 Rules) and the amended Recruitment and Promotion Rules, 1996 ( herein after referred to as t h e 1996 Rules) , for providing promotional avenues to the petitioners, including promotion to the posts of Charge Mechanic.

(3.) The petitioners' further case is that the 2012 Rules should be set aside, in so far as the promotional avenue of the petitioners, who are employed as Turners, have been extinguished, for being promoted to their earlier promotional post of Charge Mechanic, which has now been re-designated as Junior Engineer (E &M).