VIRENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7 (i) and (ii): 7 (i). That the impugned Annexure -PH, dated 22.3.05 and Annexure -PK, dated 6.3.06 may be quashed and set aside. (ii) That Respondents No. 1 to 4 may be directed to re -do the entire seniority lists i.e. Annexures -PH & PK and to assign due seniority to the Petitioners as had been assigned to them on the basis of seniority lists issued, vide Annexures -PE, PF & PG respectively.

(2.) RESPONDENTS No. 1 to 4 have taken the following stand vide paras 9 (i) and 11 of their reply:

(3.) REJOINDER refuting the above stand on behalf of Respondents No. 1 to 4 and re -iterating the averments set up in the petition has been filed.