UMA SHANKAR SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner, who is a retired Principal, seeks the following reliefs:-

(2.) SHRI Thomas, learned Counsel appearing for the petitioner, would submit that initially the petitioner was appointed as Lecturer by order dated 3-1-1966 (Annexure P-1) and after completion of 18 years of service the petitioner was promoted to the post of Principal by order dated 27-6-1984 (Annexure P-2). The petitioner superannuated from the service on 30-9-2001. The petitioner worked on the post of Principal for 17 years without any promotion. According to the time bound promotion scheme, if any employee has completed more than 24 years of service and gets only one promotion in the entire service period, then the employee is entitled to get the benefit of next higher pay scale. Learned Counsel would further submit that by referring the provisions of the time bound promotion scheme the petitioner submitted representations before the respondent authorities, but till date no action has been taken. Learned Counsel would next submit that the aforesaid benefit has been granted to the persons who are similarly situated to the petitioner. Learned Counsel prays for grant of similar relief to the petitioner also.

(3.) LATER, a Constitution Bench of the Supreme Court in Ramchandra Shankar Deodhar and others Vs. The State of Maharashtra and others, (1974) 1 SCC 317, (Bhagwati, J., in Para 10) observed as under:-