GOVIND MATHUR, J. - (1.) BY judgment dt. 23.05.2008 the Central Administrative Tribunal, Jodhpur Bench, Jodhpur dismissed the original application preferred by the petitioner giving challenge to the letter dt. 13.01.2006/22.02.2006 assigning seniority to the private respondents (respondents No. 6 to 13) above the petitioner in the cadre of Enquiry -cum -Reservation Clerk (hereinafter referred to as 'ECRC').
(2.) IN brief, facts of the case are that the petitioner entered in the services of Indian Railways being appointed as Booking Clerk on 01.02.1979. A promotion was accorded to him as Senior Booking Clerk w.e.f. 31.07.1992. By acting upon a request made by the petitioner his category was changed from Booking Clerk to ECRC under a letter dt. 09.05.1994 issued by the General Manager, Northern Railways with following conditions: (1) to grant bottom seniority as per existing Rules; and (2) passing of prescribed course of ECRC i.e. T -12. The condition of passing T -12 course was satisfied by the petitioner on 07.10.1994.
(3.) THE private respondents (respondents No. 6 to 13) were also working as Booking Clerks and promotion was accorded to them as ECRC under a letter dt. 04.07.1994 with a condition that they have to qualify T -12 course commencing from 05.07.1994 and on getting failed in T -12 course, they shall be reverted back to their original post. The private respondents qualified T -12 course in the month of February, 1997, that is quite later than the petitioner.;