Shri Pramod Jain vs Union Of India & Ors.
2011 Latest Caselaw 2012 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+           W.P.(C) No. 20555/2005

%                                Date of Decision: 06.04.2011

SHRI PRAMOD JAIN                                ..... Petitioner
                          Through :      None

                     versus

UNION OF INDIA & ORS.                           ..... Respondents
                    Through :            None

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL

1.    Whether Reporters of local papers may be allowed
      to see the judgment ? No
2.    To be referred to the Reporter or not? No
3.    Whether the judgment should be reported in Digest? No

ANIL KUMAR, J.

The petitioner who was respondent no. 5 before the Tribunal

in O.A. No. 1673/2004 has challenged the order dated 12.08.2005

passed by the Central Administrative Tribunal, Principal Bench, New

Delhi in the said case titled as Smt. Mamta Sharma v Union of India

through The General Manager, Western Railway directing

respondents no. 1 to 4 to assign correct and proper seniority to Smt.

Mamta Sharma reckoning her regularization from 1996, with all

consequential benefits.

The grievance of respondent no. 5 Smt. Mamta Sharma before

the Tribunal was that she was regularized as Head Clerk on

29.03.2001 w.e.f. 22.03.2000 and by letter dated 19.06.2003 she

was repatriated as Senior Clerk and had been promoted as Head

Clerk on ad-hoc basis. However, in the seniority list her name was

shown junior to the petitioner and respondents no. 6 and 7 who had

been promoted in the year 2001. The representation of respondent

no. 5 Smt. Mamta Sharma was not responded to leading to filing of

the said Original Application by respondent no. 5 which was allowed.

No one is present on behalf of the parties.

The writ petition is, therefore, dismissed in default of

appearance of the petitioner and his counsel.

ANIL KUMAR, J.

VEENA BIRBAL, J.

APRIL 06, 2011/kks