POORAN LAL S/O SHRI RAM SWAROOP Vs. CABINET SECRETARIAT THROUGH THE CABINET SECRETARY THE DIRECTOR GENERAL OF SECURITY DIRECTORATE GENERAL OF SECURITY AND THE DIRECTOR AVIATION RESEARCH CENTER

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) Applicants, who have been working as Cleaner and Aircraft Assistant, are seeking promotional avenues which, inter alia, includes imparting training which has been promulgated by the respondents vide their order dated 24.11.93 and 20.11.94. Learned Counsel would contend that being an isolated post, hierarchy in ACP would not be sufficient in context of the pay scale for their further career progression. It is, in this background, stated that one of the qualifications if one applies as direct recruit for the post of JTO-II, is that he should have been imparted training in the Aircraft. As the applicants do not possess the same, it would be a disqualification for applying for the post of JTO-II. In this view of the matter, it is stated that denial of promotional avenue is an ante thesis to Article 14&16 of the Constitution of India.

(3.) WE have carefully considered the rival contentions of the parties.