- (1.) Writ Petition (C) No. 211 of 1997 under Article 32 of the Constitution of India has been filed with a prayer to issue a writ of mandamus to Respondents 1 and 2 to implement the judgment of this court dated19-1-1995 in Ravi Paul v. Union of India 1 and also the order dated 18/7/1995 of this court in R. C. Sahi v. Union of India and for other consequential reliefs as well.
(2.) It is the case of the petitioners that this court in R. C. Sahi case had expressly directed the first respondent to revise the seniority list, if necessary, after hearing the officers concerned, in accordance with law. The first respondent, according to the petitioners, purporting to implement the order of this court in Sahi case, had prepared a seniority list ignoring the relevant provisions of law which had affected their seniority. It is to be noted, the petitioners were also parties in Sahi case.
(3.) Though the issue lies in a narrow compass, wide-ranging arguments were addressed by the learned counsel in this case.;