GURULING Vs. SECRETARY

JUDGEMENT

(1.) The petitioners are the Non-Technical Employees of respondent - KPTCL. Aggrieved by the notifications pertaining to the promotions of its employees, the instant writ petition is filed.

(2.) During the course arguments, the advocate for the petitioners submitted that he would not press for setting aside the notifications issued pertaining to the promotions, but would seek liberty of the Court to make suitable representations to the respondent - KPTCL as to how their promotions and seniority has to be considered.

(3.) The advocate for the respondent - KPTCL submits that, if the petitioners were to submit representations in accordance with law, the same would be considered and appropriate action would be taken within six weeks thereafter.