RAGHU NATH Vs. SECRETARY, RAILWAY DEPARTMENT (U.O.I.), NEW DELHI AND OTHERS
LAWS(ALL)-2010-1-184
HIGH COURT OF ALLAHABAD
Decided on January 12,2010

RAGHU NATH Appellant
VERSUS
Secretary, Railway Department (U.O.I.), New Delhi and others Respondents

JUDGEMENT

SATYA POOT MEHROTRA, KASHI NATH PANDEY, JJ. - (1.) WE have heard Sri M.K. Tiwari and Sri Dinesh Mishra, holding brief for Sri Govind Saran, learned counsel for the respondent nos. 1 to 4, and perused the record.
(2.) AS per the averments made in the Writ Petition the petitioner was selected/appointed as Tele Communication Inspector, Grade-II on 09.03.1984 in North East Railway Gorakhpur, and was sent for training by the Order dated 13.03.1984 (Annexure-1 to the Writ Petition). It appears that a Notification dated 30th October, 2009 has been issued for selection on the vacant post of the Assistant Signal and Communication Engineer (Group-B). Copy of the said Notification has been filed as Annexure-7 to the Writ Petition.
(3.) THE petitioner has filed the present Writ Petition, interalia, praying for quashing the aforesaid Notification dated 30th October, 2009, as well as the provisional integrated Seniority List as on 01.12.2006 in regard to the pay scale of Rs. 6,500/- to 10,500/-. Copy of the said Provisional Seniority List has been filed as Annexure-2 to the Writ Petition.;


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