CHHATTISGARH VIDYUT MANDAL ABHIYANTA SANGH, REGISTERED SOCIETY & ASSOCIATION OF ENGINEERS Vs. CHHATTISGARH STATE POWER HOLDING COMPANY LTD

JUDGEMENT

(1.) The petitioner, which is an Association named and styled as Chhattisgarh Vidyut Mandal Abhiyanta Sangh, filed this writ petition claiming that members of the petitioner Association, who have been promoted on the posts of Executive Engineer and Superintending Engineer by order dated 7-5-1999 under the Time Bound Promotion Scheme (TBPS) issued by the erstwhile Electricity Board on 17-3- 1999, be granted the benefit of seniority from the date of granting time bound promotion to them under the TBPS policy dated 17-3-1999.

(2.) Mr. Ashish Shrivastava, learned counsel for the petitioner Association, would submit that members of the petitioner Association have been granted the benefit of time bound promotion scheme from 7-5-1999, but they have not been given seniority from the date of their TBPS promotion on 7-5-1999 and they have been given seniority from the subsequent date as such, they are entitled for seniority from the date of their promotion dated 7-5-1999.

(3.) Mr. B.D. Guru, learned counsel for the respondent, would submit that the petitioner Association is not entitled to file the instant writ petition without indicating for whose benefit the writ petition has been filed, even the names of Assistant Engineers and Superintending Engineers who are claiming seniority have not been mentioned in the writ petition separately. Even the service dispute is purely personal to a particular officer and it cannot be generalised to a petition, that too by an Association. Even otherwise, the TBPS policy clearly provides that the person promoted under the said scheme / policy will be only entitled for higher grade and he will be entitled for seniority once he is absorbed and he assumes the charge on the said post, as such, the writ petition is not maintainable and deserves to be dismissed.