http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2  

PETITIONER: MARY JOHNY

       Vs.

RESPONDENT: UNION OF INDIA & ORS.

DATE OF JUDGMENT07/12/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1996 SCC  (1) 484        JT 1995 (9)   218  1995 SCALE  (7)251

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      We have heard the counsel on both sides. This appeal by special leave  arises from  the order  dated 13th  February, 1995 passed  by the  Central Administrative Tribunal, Bombay Bench in OA No. 547/89.      The appellant is questioning her promotion and transfer from Doordarshan  to Akashwani.  According to the appellant, in the  year 1976 when the Doordarshan  Kendra was separated from the  All India  Radio (A.I.R.)[sound  scheme],  he  had opted to  remain in  Doordarshan Kendra. Consequently, he is governed by  the instructions  issued in  the Manual  by the Director General of Doordarshan Kendra. The State has relied upon the  Rules made  under proviso  to Article  309 of  the Constitution, viz.,  A.I.R. [Group  ‘C’ Posts  ] Recruitment (Second Amendment ) Rules, 1988 which came into force w.e.f. 23rd May, 1988. Note [i] to Rule 2 provides thus :      "Common   Seniority    lists   will   be      maintained           for           clerk      Grade/Storekeeper/Reception      Officer      (Junior)/Caretakers working in All India      Radio/Doordarshan  Kendra  Stations  and      offices located in a State of a Group of      States   and    Union   Territories   as      indicated  below   and  promotions   and      transfers shall  be made  within a State      or group of States and Union Territories      on the basis of the said list."      In the  Schedule annexed  to the Rules, it is mentioned in item  No.9 that in "Maharashtra, Goa, Dadar-Nagar Haveli" Station Director,  All India  Radio, Bombay is the competent authority to  promote and transfer the candidates within the State or  a group  of States  and Union  Territories on  the basis of  the said  list. In  other words, though the A.I.R. and Doordarshan Kendra were bifurcated, as regards the cadre

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2  

relating to  Clerical Grade,  Store-Keeper/Reception Officer (Junior )/Caretakers  working in  A.I.R./Doordarshan  Kendra Stations and  offices located within the aforestated region, they can be promoted on transfer under common seniority list maintained and  they are liable to be transferred within the region.  It  is  not  in  dispute  that  the  appellant  was transferred within the region.      Under  these   circumstances,  we   do  not   find  any illegality  in   the  order   of  the   Tribunal  warranting interference. The appeal is dismissed. No costs.