K A NAGAMANI Vs. INDIAN AIRLINES

JUDGEMENT

(1.) This appeal has been filed against the judgment and order of the High Court of Delhi passed in LPA (C) No. 1069 of 2004 affirming the judgment of the learned Single Judge in CWP No. 2338 of 1991.

(2.) Brief facts needed for disposal of this appeal are as under :

(3.) The appellant Ms. K.A. Nagamani was appointed as a Programmer with the Indian Airlines in the year 1984. The designation of the post of Programmer was changed to that of System Officer in the year 1985. The appellant was promoted to the next higher post of Assistant Manager (Systems) in the Department of Electronic Data Processing (for short 'EDP') sometime in the year 1986 and confirmed in the said post on 15.9.1987. The EDP consisted of four divisions viz. Software, Hardware, Data Communications and Computer Operations. Indian Airlines Officers' Association vide its representations dated 19.9.1990 and 28.9.1990 suggested and requested the Management to merge the hardware and software cadres and to prepare a common seniority list. A common seniority list dated 24.9.1990 had been drawn for the purpose of promotions.