SH. RAM RAJ SETHI Vs. NDMC

JUDGEMENT

(1.) THE petitioner has challenged the order dated 23rd March, 2009 in T.A No. 349/2009 titled Sh. Ram Raj Sethi v. New Delhi Municipal Council dismissing his petition against the order dated 11th November, 2003 whereby consequent upon withdrawal of time bound promotional scale granted to the petitioner from 18th May, 1994 and his pay was re -fixed from 1st May, 1994 and consequent thereto office order dated 20th December, 1999 had been withdrawn.

(2.) THE petitioner was employed as Latheman from 18th May, 1976 and was appointed as Turner on 13th July, 1981. After he passed a trade test for promotion to the category of machine man he was promoted as machine man on 21st May, 1991 and again after qualifying a trade test he was appointed as a foreman from 1st April, 1998.

(3.) UNDER the scheme erroneously time bound promotions were given to everyone including petitioner irrespective of having obtained the promotions by some of the employees. Time bound promotion was applicable to an employee only after 10 years of promotion. The petitioner had got the promotion in 1998 and he was entitled for promotion only after 10 years, however, he had been granted promotion erroneously which had been rectified by the Corporation by order dated 11th November, 2003.