LAWS(CA)-2002-5-11

BRIJ MOHAN LAL Vs. UNION OF INDIA

Decided On May 06, 2002

JUDGEMENT

(1.) THE question for determination in this O.A. is what should be the date of increment in time scale (DOIS) of the applicant for the purpose of fixing his seniority in terms of the Scheme for making appointment to the post of General Managers and equivalent.

(2.) The facts. There are following 8 feeder Railway Services of Group 'A' from which the General Managers are selected:

(3.) INDIAN Railway Service of Electrical Engineering (IRSEE)