VISHWANATH Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) The petitioners, who are working as Junior Power Man with the respondent - Corporation have approached this Court with a prayer to issue a writ of mandamus directing the respondent Nos.1 and 2 to promote the petitioners from the post Junior Power Man to Assistant Power Man considering the representations submitted by them vide Annexures - G, H, J, J1 and L.

(2.) Heard the learned counsel for the parties.

(3.) The petitioners, who are appointed as Junior Power Man by the respondent Company had filed their objections to the Seniority list published by the respondents. The said objections were allegedly overlooked by the respondents and they have now issued a promotion list overlooking seniority of the petitioners. It is under these circumstances, the petitioners have given representations at Annexures - G, H, J, J1 and L to consider their case for promotion to the post of Assistant Power Man from the post of Junior Power Man. Since the said representations have not been considered, the petitioners are before this Court.