CourtKutchehry.com
High CourtsDivision Bench(2021) 02 DEL CK 0209

Jas Ram And Ors vs Union Of India And Ors

Delhi High Court · Decided on 18 February 2021

HON’BLE JUDGES
Manmohan, J · Asha Menon, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2273, 2279 Of 2021, Civil Miscellaneous Application No. 6601, 6602, 6618, 6619 Of 2021
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

21 paragraphs · 403 words

Manmohan, J

1.

The petitions have been heard by way of video conferencing.

2.

Present writ petitions have been filed seeking directions to the Respondents to re-fix the seniority of the Petitioners in the seniority list of Head

Constables and remove the name of the Petitioners from the Letter dated 11th January 2021, i.e., Seniority List of Constables.

3.

Learned counsel for the Petitioners states that the Petitioners were appointed in Railway Protection Force and Railway Protection Special Force as

Constables. He states that the Petitioners were promoted to the rank of Head Constable between 2015 and 2018 by the Respondents.

4.

He states that the Respondents passed an order dated 18th April 2019, which relates to the order passed in case of WP(C) No.11293/2016

(Gurupratap’s case) for compliance to which the present Petitioners were not parties. He emphasises that the grievance of the Petitioners was

aggravated when the Respondents vide the Impugned Letter dated 11th January, 2021 passed orders and prepared a seniority list of Constables where

the Petitioners names appeared in the list of Constables instead of Head Constables without considering that the Petitioners were promoted under

Rule 70 of RPF Rules, 1987.

5.

Learned senior counsel for the Petitioners submits that this court in Ashok Singh Bhadauria & Ors. vs Union of India & Ors. and Ranveer Singh &

Ors. vs. Union of India & Ors. judgment dated 17th December 2020 has held that the decision in Gurupratap Singh & Ors. vs Union of India is not a

judgment in rem but a judgment in personam. He submits that it was also clarified in the subsequent judgment that Standing Order No. 70 was not

quashed by the earlier decision.

6.

Issue notice. Mr.J.K.Singh, Advocate and Mr.Ranjan Sabharwal, Advocate accept notice on behalf of the respondents.

7.

Having heard learned counsel for the parties, this Court in the interest of justice directs the Petitioners to make a representation against the letter

dated 11th January, 2021 within three weeks. The said representation shall be disposed of by way of a reasoned order within twelve weeks thereafter.

Till the Petitioners’ representation is disposed of, the letter dated 11th January, 2021 shall not be given effect to.

8.

With the aforesaid directions, present writ petitions along with pending applications are disposed of.

9.

The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.