Rajasthan High Court - Jodhpur
Vinod Singh & Ors vs Union Of India & Ors on 7 July, 2017
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 323 / 2008
1. Vinod Singh S/o Late Shri Sawai Singh, by caste Rajput,
aged 49 years, R/o- C/o- Harchand Ahithan, V.P.O.
Shaduwali District Sriganganagar.
2. Ram Babu Singh S/o Late Shri SriRamv Ovtar Singh, aged
48 years, by caste Rajput, R/o. MES Colony Near Killyer
Water, Sriganganagar.
3. Bhopal Singh Ram S/o Late Shri Gulab Ram, aged 45 years,
by caste Shilpkar, R/o- MES Colony Near Killyer Water,
Sriganganagar.
----Appellant
Versus
1. The Union of India through Ministry of Defence Raksha
Bhawan, New Delhi.
2. Chief Engineer, MES Bhatinda Zone, Bhatinda Punjab.
3. Command Works Engineer, MES, Sriganganagar.
----Respondents
_____________________________________________________
For Appellant(s) : None
For Respondent(s) : Mr.D.P.Dhaka
_____________________________________________________
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAMCHANDRA SINGH JHALA
Order 07/07/2017
1. None for the appellants.
2. The appellants have been found to have filed a very confusing writ petition before the learned Single Judge. The learned Single Judge has opined that the appellants were seemingly making innocuous prayers. The learned Single Judge has found that the appellants were seeking a direction to ascertain seniority according to a letter dated 20.05.2003. There was a (2 of 2) [SAW-323/2008] grievance of not being placed in the scale of Master Craftsman ₹4500-7000 w.e.f. 1.1.1996. Claim was based on the plea that the post of Master Craftsman being a feeder cadre for grant of benefit under ACP.
3. The learned Single Judge has found that it appeared that 25% posts in the higher scale grade were contemplated to be placed in the Master Craftsman. The learned Single Judge has found that the seniority was decided by the respondents in view of the decision dated 11.08.2005 passed by a Division Bench of this Court.
4. We have perused the appeal. The pleading do not make an attempt to get over the deficiencies pointed out by the learned Single Judge.
5. The writ appeal is dismissed.
(RAMCHANDRA SINGH JHALA)J. (PRADEEP NANDRAJOG)CJ. Kshama Dixit W-28