GOPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for quashing order dated 19.09.2001 passed by the Central Administrative Tribunal in Original Application No.218/1997 and prayed that order dated 16.05.1997 passed by respondent No.3 may be quashed and set aside and, further, respondents may be directed to promote the petitioner on the post of Senior Clerk in the grade of Rs.1200-2040 with effect from 12.02.1995 when he actually eligibility for promotion to the next higher post in Group C under the Railways service.

(2.) Brief facts of the case are that the petitioner was appointed in the year 1993 in the Western Railway on the post of Office Clerk in the grade of Rs.950-1500 vide order dated 12.04.1993. The petitioner moved an application in the Western Railway for his transfer from Western Railway to Northern Railway at Jodhpur and, in the application so filed by the petitioner, it was specifically mentioned that he is ready to accept the bottom seniority in his cadre at the transfer place if his request for transfer is accepted.

(3.) The prayer of the petitioner for transfer was accepted and vide order dated 09.03.1994 he was transferred at the Statistical & Analysis Branch, Northern Railway, Jodhpur and in the order of transfer it was clearly mentioned that the petitioner shall be given bottom seniority at the transferred place as his transfer has been made upon his own request.