SH S C MANCHANDA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant, who belongs to the Indian Railway Personnel Service (IRPS) and has been working as Chief Personnel Officer, Northern Railway in the pay grade of Rs. 22400-24500/-, has not been considered for promotion/ appointment to the higher post of Additional Member (Staff) [AM (S)] in the pay grade of Rs. 24050-26000/-. THE post of AM (S) fell vacant on 31.1.2002 when Shri A.S. Gupta, the incumbent of the post and belonging to the IRPS, retired on reaching the age of superannuation.

(2.) The respondents passed a Resolution on 11.10.2000 (A-1) providing, inter alia, as follows:

(3.) BRIEFLY stated the facts of this case not in dispute are the following.