SMT. ANURADHA MURKHERJEE & ORS. Vs. UNION OF INDIA & ORS.
LAWS(CAL)-1989-8-63
HIGH COURT OF CALCUTTA
Decided on August 04,1989

Smt. Anuradha Murkherjee And Ors. Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

PROKASH CHANDRA MALLICK, J. - (1.) C.R. No.8729 (w) of 1985 was filed by 23 applicants in the Calcutta High Court on 3.7.1985 praying for a direction to the respondents, (a) to assign seniority to the applicants with effect from 1.1.0.1980 on the basis of Railway Board's letters dated 18.6.1981 (Annexure -B) and 31.7.1981 (Annexure -C) and D.R..M., Howrah's letter dated 4.10.81 (Annexure -K), (b) to withdraw, cancel, rescind and set aside the letter dated 10.4.1985 (Annexure -J) rejecting the joint appeal of the applicants for proforma promotion from 1.10.1980, and (c) to withdraw, cancel and rescind the order of transfer dated 24.4.1985 (Annexure -L) in respect of applicants 19, 20 and 21.
(2.) The writ petition was received on transfer in this Bench under Sec. 29 of the Administrative Tribunals Act, 1985 and registered as T.A. 1301 of 1986.
(3.) The 23 applicants were appointed in Eastern Railway on different dates between 21.7.1970 and 19.11.1983. All of them are graduates. They became Clerks, Grade -II in the scale of Rs. 260 -400/ - on various dates between 20.3.1978 and 19.11.83. Their relevant particulars are at Annexure -A. They appeared for selection on 12.2.1984 and the panel was published on 18.1.1985.;


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