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Judgment
PER: MRS. JUSTICE S. SUJATHA, MEMBER (J)
This OA is filed by the applicant seeking the following reliefs:
“(i)call for the records and quash the seniority list dated 28.08.2025 issued by the second respondent (Annexure-A4) declaring it as against rules and guidelines on seniority;
(ii)Direct the second respondent to issue the revised seniority list of Track Maintainer Gr-II based on the RRC panel merit/2012;
(iii)Fill up the Track Maintainer Gr-I vacancies based on the revised seniority list; and
(iv)Grant any other relief or reliefs as deemed fit and proper in the interest of justice and equity.”
In terms of the Provisional Seniority List dated 06.04.2026 (Annexure R3) issued by the respondents withdrawing the seniority list dated 28.08.2025 impugned, this OA has rendered infructuous. Further, learned counsel Shri K. Shivakumar representing the applicants submits that Applicant no. 1 has been placed below the Applicant No.2, which is unjustifiable, accordingly seeks for a direction to the respondents to set right the said anomaly.
Having heard the learned counsel appearing for the parties and perusing the material on record, Annexure R3 dated 06.04.2026 is only a Provisional Seniority List of Track Maintainer-Gr II SSE/PWAY/GDG(BL) in Level-4 of VIIth CPC Pay Matrix of CIVIL ENGINEERING Department, UBL Division, South Western Railway. In the said Provisional Seniority List itself, it is mentioned that representations, if any in connection with the assignment of the seniority position, Date of Birth, Date of Appointment, community etc., through a proper channel may be forwarded to the office with valid documentary evidence within one month from the date of issue of the letter.
Given the circumstances, we permit the Applicant No.1 to forward the representation regarding his grievances before the Respondent No. 2, within a period of two weeks from today. If such representation is submitted, without objecting to the period of limitation provided in the said provisional seniority list dated: 06.04.2026, the respondents shall consider the same and take appropriate decision in accordance with law.
With the aforesaid observations and directions, OA stands disposed of.
No order as to costs.