- (1.) This is an application under Sec. 19 of the Administrative Tribunals Act, 1985, praying for quashing of (i) the purported revised panel dated 2.6.1986 (Annexure -C);and (ii) the order of promotion -cum -reversion dated 19.7.1986 (Annexure -D).
(2.) While admitting the application on 4.8.1986, this Bench had passed in order of status -quo as on that date. Some private respondents were added as parties on 5.9.1986.
(3.) There are five applicants, all Graduates, who were working as Clerks, Gr. II in the Eastern Railway. Their case is that being graduates, they are entitled to get promotion as Senior Clerks, that they were called for the written test for such promotion by the railway authorities, that after qualifying in the written test they had appeared in the viva -voce test and had qualified for promotion as Senior Clerks. A panel was formed on 18.1.1985 vide Annexure -A in which the five applicants figured at serial Nos. 39, 28, 27, 38 and 15 respectively. Thereafter, a promotion order was issued on 18.4.85 (Annexure -R) through which all the applicants were promoted and their names appeared at serial Nos. 29, 24, 23, 28. and 15 respectively.;