GOBIND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioners under Article 226 of the Constitution of India seeking quashing of the decision dated 24.08.2007 taken by respondent No.2, Board of Directors, Central Warehousing Corporation (for short hereinafter referred to as "respondents") inasmuch as it has been decided to exclude the engineering cadre of the Corporation from the benefit of promotion on the ground of stagnation for 10 years or more, which is being extended to other employees of respondents on the aforesaid ground and a writ of mandamus directing the respondents to extend the benefit of promotion on stagnation for 10 years or more to the petitioners and other employees of respondents.

(2.) THE respondent No.3 (Central Warehousing Corporation) is a leading player in warehousing business which started with 7 warehouses and in the last four decades it registered a phenomenal growth and now it has 628 warehouses all over the country. THE credit for this growth goes to all the employees of the respondents including the engineering cadre and the same can be assessed by the fact that such huge expansions in the infrastructure were executed by the engineering cadre under its supervision.

(3.) SOME of the petitioners made representations against their stagnation, copies of which are filed along with the present writ petition. SOME of the petitioners are stated to have been retired by this time.