UNION OF INDIA Vs D.K. VIJH
Case number: C.A. No.-007352-007352 / 2002
Diary number: 18143 / 2002
Advocates: P. PARMESWARAN Vs
RAJIV TYAGI
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7352 OF 2002
UNION OF INDIA .......APPELLANT(S)
Versus
D.K. VIJH .....RESPONDENT(S)
WITH C.A. NO.7025/2002
ORDER
Heard learned counsel for the appellant. Despite notice, none appears on
behalf of the respondent. However, in view of a recent decision of this Court rendered in
Nirmal Chandra Sinha Vs. Union of India & Ors., 2008 (4) Scale 839, we propose to
dispose of this appeal on merits.
This appeal is directed against the judgment of the High Court. The
respondent was appointed as Section Officer on 4/7/1962. Thereafter, he was promoted
to the post of Assistant Engineer sometimes in February 1972. On 27/8/1978, he was
promoted to the post of Executive Engineer(C) on adhoc basis. The regular selection
committee met on 11/4/1997 and recommended for regularisation of the respondent
alongwith others w.e.f. 20/3/1997. The seniority list of Executive Engineers was
published where it had been shown that the seniority of the respondent is reckoned w.e.f.
20/3/1997. Aggrieved thereby, the respondent filed O.A. before the Central
Administrative Tribunal. The CAT allowed the
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application. The High Court confirmed the finding. Hence, the present appeal by
special leave.
The sole question to be determined in this appeal is as to whether the seniority
of the respondent in the cadre of Executive Engineer is to be reckoned with effect from
the date of the DPC or from the date of occurance of vacancies in the said post. This
question has been answered by this Court in a recent decision of this Court in the case of
Nirmal Chandra Sinha (supra). The said decision squarely covers the facts of the case in
hand.
Accordingly, the orders of the tribunal and of the High Court are set aside.
Original Application filed by the respondent stands dismissed. Appeal is allowed.
CIVIL APPEAL NO. 7025 OF 2004
In view of our order passed in C.A. No.7352 of 2002, this appeal is allowed.
The orders of the tribunal and of the High Court are set aside. Original Application
filed by the respondent stands dismissed.
...........................J. ( H.K. SEMA )
New Delhi; ...........................J. May 08, 2008. ( MARKANDEY KATJU )