VINOD KUMAR SHARMA S/O S R SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THROUGH this OA applicants have assailed Annexure A-1 dated 20.6.2005 whereby their names have been omitted from the field of eligibility to appear in the written examination for promotion to the post of Goods Driver grade Rs. 5000-8000 in the light of Railway Board�s circular dated 17.4.1997 (Annexure A-2). Applicants have also challenged Annexure A-2 dated 17.4.1997 whereby services of those who are transferred to a new unit on their own request are placed at the bottom seniority against direct recruitment quota and their eligibility for consideration for promotion has to be counted on the basis of service rendered in the absorbing unit alone.

(2.) Vide order dated 25.8.2005 respondents were directed to allow applicants to appear in the supplementary written examination for the post of Goods Driver provisionally, however, the selection was subjected to final outcome of the OA.

(3.) ADMITTEDLY, the eligibility conditions for filling up vacancies of Goods Driver are as follows: