DEVINDER SINGH AND OTHERS Vs. FOOD CORPORATION OF INDIA FOOD CORPORATION OF INDIA, THROUGH ITS MANAGING DIRECTOR, FOOD CORPORATION OF INDIA, HEADQUARTER BARAKHAMBA LANE, NEW DELHI AND OTHERS

JUDGEMENT

(1.) The petitioners are working as Assistant Managers in the Food Corporation of India. They pray that the seniority list issued vide letter dated March 12, 1993, a copy of which has been produced as Annexure P-3 with the writ petition be quashed. They further pray for the Issue of a writ in the nature of mandamus directing respondents 2 to 4 to determine seniority in accordance with the Regulations.

(2.) Mr. Hemant Gupta, learned counsel for respondents 1 to 3, states that the seniority list, a copy of which has been produced as Annexure P-3 with the writ petition, was only provisional. He further states that this list has been revised by another provisional list which has been circulated vide letter dated May 14,1996. Mr. Gupta has produced a photo copy of the seniority list along with the letter dated May 14,1996. It is taken on record as Mark 'A', Mr. Gupta states that till finalisation of the list, further promotions shall be made on the basis of the inter se position as reflected in the list circulated vide letter dated May 14,1996.

(3.) Mr. J.S. Khehar states that in view of the position now assigned to the petitioners, they are entitled to be considered for promotion to the rank of Deputy Manager (General) with effect from the date the persons junior to them were promoted. Mr. Gupta states that if the petitioners have such a claim, they may make a representation.