JUDGEMENT
PROKASH CHANDRA MALLICK, J. -
(1.) This is an application under Sec. 19 of the Administrative Tribunals Act, 1985 praying for (i) the quashing of Office Order No. 47/87 dated 25.6.1987 (Annexure 'C'), (ii) a direction that the applicant should continue to stay on as Deputy CEN (Special), Eastern Railway at Asansol and (iii) a direction that the applicant's seniority and confirmation in the grade of Dy. CEN be regularised on the basis of his continuous officiation in that grade.
(2.) When the application was admitted on 21.8.1987, there was an order of status quo till the disposal of the application.
(3.) The applicant was appointed as Apprentice, APWI in Danapur Division, Eastern Railway on 2.1.1954. On completion of his training, he was posted to Howrah Division in May, 1956. He was promoted as officiating PWI in February, 1958 and to higher pay scale in February, 1963 and August, 1967. He was further promoted as AEN (Class -II) in May, 1970, as DEN (Construction) in July, 1979 and finally to the Junior Administrative grade on ad hoc basis and posted as Dy. CEN (Track Modernisation) vide office order dated 22.1.1985 (Annexure 'A'). He joined this post on 28.2.1985 and was subsequently transferred to Asansol as Deputy CEN (Special) vide Annexure 'B' dated 13.6.1985. He joined at Asansol on 24. 6.1985. He was reverted to the senior scale and was posted as Executive Assistant to DRM, Mughalsarai vide the impugned order dated 25.6.1987.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.