PROKASH CHANDRA MALLICK, J. - (1.) This is an application under Sec. 19 of the administrative Tribunals Act, 1985, praying for a direction to the respondents to rectify the combined gradation list in terms of the judgement assessed by the Kerala High Court, which is annexed to the application.
(2.) When this matter was admitted on 4.1.1988, there was an interim order to the effect that any promotion made from the post of Inspector to the post of Superintendent, Central Excise, would be subject to the final result of this application without prejudice to the contentions of the applicants.
(3.) The facts of this case may be briefly stated. All the 25 applicants were initially recruited to the post of Sub -Inspector of Central Excise on various dates between 1956 and 1966. In 1972, the respondents upgraded the post of Sub -Inspectors and subsequently abolished the post of Sub -Inspectors vide Govt. notification dated 22.7.1972 (Annexure 'A' ). As a result of the aforesaid abolition and upgradation, the applicants along with other Sub -Inspectors were upgraded to the post, Inspectors, Central Excise (OS) w.e.f. 1.8.1972 and were given en bloc seniority in terms of the order dated 22.7.1972.;