HARDEV SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This original application has been filed by the applicant with the following prayer That all the previous seniority lists regarding G.D.O. Grade -1 as well as G.D.O. Grade -2 which have been issued from time to time including seniority list issued on 17.5.1997 vide Annexrue A -15, A -16 and A -17 may be quashed and seta side;

(2.) That promotion granted to respondents No.4 to 13 vide order dated May 22, 1971 may be quashed and seta side;

(3.) That respondents NO.1 to 3 may be directed to treat the applicant senior to respondents No.4 to 13 and to consider him for consequential promotion to the various posts on which his juniors have been considered, with all consequential benefits like arrears of salary after taking into consideration the service rendered by the applicant in the composite state of Punjab;