S P MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application has been filed for a direction to the respondents to assign correct seniority to the applicant in the grade of Chargeman Grade-B (Junior Engineer Grade II). The applicants impugned the order dated 30.11.98 by which representation of Applicants No. 1 and 2 was rejected.

(2.) The applicants were working as skilled artisans at the relevant time. According to the rule, they were entitled to appear for the selection as Intermediate Apprentices to be absorbed and posted as Chargeman Grade-B (redesignated as Junior Engineer Grade II). According to the recruitment rules, the post of Chargeman Grade-B is filled in 50% by direct recruitment, 25% by Intermediate Apprentices by holding selection from amongst skilled artisans of the Mechanical department and 25% by the rankers.

(3.) AS per procedure and rule, the Intermediate Apprentices have to undergo a training of two years before they are actually absorbed as Chargeman Grade-B. The applicants, after selection, were sent for training in the Systems Training School at Jhansi. On completion of the training, they appeared in the final examination at Jhansi and they were awarded certificate for having passed the final examination as per the version of the applicants. The applicants have enclosed copy of the certificate dated 25.6.1994 awarded to applicant No. 2. Similar certificates were issued to other applicants also.