IQBAL SINGH VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment shall dispose of a civil writ petition filed by the petitioner under Articles 226/227 of the Constitution of India, for setting aside the order passed by the learned Central Administrative Tribunal dated 18.5.2001.

(2.) Briefly stated, the facts of the case as alleged by the petitioner are that he joined his services as a Postal Clerk with the Postal Department in the year 1968. Thereafter, the petitioner appeared and was declared successful in the Postal Services Group `B' Examination held in the year 1991. He was thereafter appointed as Senior Post Master in General Post Office, Shimla.

(3.) The petitioner alleged that thereafter he was assigned the seniority and was placed at Sr. No. 493 of the Group `B' Services. He remained posted at Shimla with effect from 1.6.1992 to 26.5.1998 and thereafter, was posted at Dharamshala. He alleged that in the month of July, 1998, he learnt vide Memorandum dated 23.7.1998 that respondents No. 3 to 19 who were much junior to the petitioner were given promotion in the Indian Postal Services Group `A', whereas the petitioner was denied the promotion. On inquiry, he learnt that the Directorate had changed the seniority list vide letter dated 28.9.1995 and the petitioner had been placed at Sr. No. 561 from Sr. No. 493.