CLCON/170/2021
2022 Latest Caselaw 806 UK

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      Date                                       COURT'S OR JUDGES'S ORDERS
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                                 CLCON No. 170 of 2021
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. C.D. Bahuguna, learned Senior Counsel appearing for the petitioner.

Mr. Sushil Vashisth, learned Standing Counsel for the opposite parties.

It is contended on behalf of the petitioner that persons, placed between Serial No. 211 to 224 in the earlier seniority list issued in 2016, have been placed en-block above the petitioner between Serial No. 211(A) to 213(F) in the revised list. This, according to petitioner is in violation of Rule 8 of the Seniority Rules, which provides for application of quota rota rule.

Mr. C.D. Bahuguna, learned Senior Counsel appearing for the petitioner points out that these persons are all promotees, who were promoted from the same source, which indicates that judgment of Writ Court was violated wherein it was reiterated that seniority has to be fixed as per Rule 8 & 9 of Seniority Rules.

List this case on 28.03.2022.

In the meantime, learned Standing Counsel for the opposite parties shall get instructions in the matter.

(Manoj Kumar Tiwari, J.) 21.03.2022 Aswal