ATAHAR ALI KHAN Vs. CHAIRMAN COAL INDIA LTD

JUDGEMENT

(1.) THE applicant seeks review of the order dated 08.09.2010 (Annexure A/1) passed in W.P. No. 4178/1998 (Atahar Ali Khan v. Chairman, Coal India Limited & Others), mainly on the ground that after the direction of the Hon'ble High Court of Madhya Pradesh in W.P.(S) No. 4624/2004, vide order dated 19.03.2009, one similarly situated employee namely Shri A.K.Shukla was given promotion on the post of E- 2 executive grade.

(2.) THE brief facts, in nutshell are, that the review petitioner sought quashing of the order dated 11.06.1995 (Annexure P/2 to the writ petition) in respect of promotion granted to the respondent No. 5 therein and to promote the review petitioner as Law Officer w.e.f. 13.06.1996 alongwith financial and other consequential benefits. This Court, after having considered the writ petition from all aspects and after hearing the parties, vide order dated 08.09.2010, came to the conclusion as under:

(3.) PRINCIPLE of law is well settled by several judicial pronouncements of the Hon'ble Supreme Court in the case of Smt. Meera Bhanjan v. Smt. Nirmala Kumar Choudhary, Lily Thomas, etc. v. Union of India and others, Ajit Kumar Rath v. State of Orissa and others, Government of T.N. and others v. M.Ananchu Asari and others.