RAJAT TARAFDER Vs. UNION OF INDIA

JUDGEMENT

(1.) FOUR applicants have filed this OA seeking directions to the official respondents to cancei/set aside or quash the impugned order of readiness and call letters dated 16.2.2001 and 5.3.2001, Annexures 'A/5' and 'A/6' and also to call the applicants for the post of Technicians (Electrical Gr. B).

(2.) The short facts of the case are these. The applicants are Electrical Khalasi in the scale of Rs. 2550-3200/- under Senior Section Engineer/Diesel/Baliaghata in the Sealdah Division of the Eastern Railway. They are Matriculate and have passed the relevant Fitter Trade and obtained NCVT certificate under the Apprenticeship Act, 1961. The promotional channel for the applicants is the post of Electrical Fitter which is now known as Technician (Electrical Gr. III) in the scale commencing from Rs. 3050/-.

(3.) IN the rejoinder, the applicants have reiterated the facts stated in the OA. It has been further stated that in the circular RBE No. 222/98, there was no stipulation that against 60% direct recruitment quota, employees of the higher scale only will be called.