SUDHANSU KUMAR SUDHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners, 17 in number, are members of the Railway Protection Force. They are serving as Sub-Inspectors and posted at different divisions under different zonal railways. The petitioners opted for transfer on request. The requests of the petitioners were accepted and they were posted at the place of their choice. They are serving in their posts and regions since 2015.

(2.) According to a Directive issued by the Railway Board being no. 86/ACC(E)/TR-1/1 dated 9th August, 2006 members who opt for request transfers are supposed to go the bottom of seniority of his batch mate of same rank. By virtue of the Standing Order No. 102 dated 29th March, 2010 the enrolled members of the Force who were transferred from the Railway Protection Special Force to the Railway Protection Force or from one zonal railway to another, on own request or on mutual transfer, was to go to the bottom seniority of their rank.

(3.) According to the aforesaid the petitioners were placed in the bottom seniority but the petitioners allege that even though they belong to the 50th batch they were wrongly placed after the 52nd Batch.