REGENT COMPUTRONICS PVT. LTD.

Jc -3101022 H Nb (Sub) Banbari Lal Appellant

V/S

The Union of India and Ors. Respondents

Referred Judgements :-

UNION COOP. AGRICULTURAL CREDIT SOCIETY LTD. V. SWAPAN KUMAR JANA. [REFERRED TO]
BALIRAM WAMAN HIRAY VS. JUSTICE B LENTIN [REFERRED TO]
RUBBER HOUSE VS. EXCELSIOR NEEDLE INDUSTRIES PRIVATE LIMITED [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
VENKATASWAMAPPA VS. SPECIAL DEPUTY COMMISSIONER REVENUE [REFERRED TO]
DINKAR ANNA PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
K A ABDUL MAJEED VS. STATE OF KERALA [REFERRED TO]
RAI VIMAL KRISHNA VS. STATE OF BIHAR [REFERRED TO]
P T RAJAN VS. T P M SAHIR [REFERRED TO]
UNION OF INDIA VS. S K GOEL [REFERRED TO]
PUNJAB STATE WAREHOUSING CORPN CHANDIGARH VS. MANMOHAN SINGH [REFERRED TO]
RAMDEEN MAYURYA VS. STATE OF U P [REFERRED TO]
SUDHIR SHANTILAL MEHTA VS. C B I [REFERRED TO]
SHIBA SHANKAR MOHAPATRA VS. STATE OF ORISSA [REFERRED TO]
H S VANKANI VS. STATE OF GUJARAT [REFERRED TO]
SHIVESHWAR PRASAD SINHA VS. DISTRICT MAGISTRATE OF MONGHYR [REFERRED TO]
NOMITA CHOWDHURY VS. THE STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) BY this writ petition, the petitioner is challenging the impugned order dated 05.07.2013 and impugned letter dated 11.09.2013 for re -fixation of his seniority position in the inter -se seniority list of Naib Subedars (GD) working at 31 Assam Rifles disturbing the inter -se seniority list which had been settled as early as 2005 and remained undisturbed for a considerable number of years by placing the name of the petitioner, who was promoted on 15.05.2005 to the post of Naib Subedar (GD) below one Naib Subedar (GD) S.D. Joshi, who was promoted only on 01.12.2005 to the post of Naib Subedar (GD).

(2.) HEARD Mr. S Nath, learned counsel for the petitioner and Mr. SC Shyam, learned senior counsel assisted by Mr. B Deb, learned counsel appearing for the respondents No. 1 -3. None appears for the respondent No. 4.

(3.) NB Sub (GD) Anand Singh Bisth - Promoted on 01.07.2005

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JC-3101022 H NB (SUB) BANBARI LAL Vs. THE UNION OF INDIA AND ORS.

Referred Judgements :-

JUDGEMENT

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