UNION OF INDIA Vs. HARBHAJAN SINGH AND ANOTHER

JUDGEMENT

(1.) The challenge in the present writ petition is to an order passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (for short 'the Tribunal') on 17.8.2004, whereby an Original Application filed by respondent-Harbhajan (hereinafter referred to as 'the applicant') was allowed.

(2.) The applicant was selected as a Permanent Way Inspector, vide letter dated 11.10.1995. He joined on 19.12.1995 at Allahabad Division of the Northern Railway. Subsequently, he sought his transfer to Ambala Division. He was permitted to do so and he joined at Ambala on 30.7.1997 at the bottom of seniority. It may be mentioned that the post of Permanent Way Inspector is a Group 'C' post.

(3.) The Group 'C' employees are entitled to be promoted to Group 'B'. There are two promotional channels. 70% of Group 'B' posts are required to be filled up by the Limited Departmental Competitive Examination and remaining 30% on the basis of selection of eligible Group 'C' employees.