MANOHAR SINGH Vs. NTPC

JUDGEMENT

(1.) THE petitioner appears in person. He retired from the respondent organization on 31st August, 2003. He has filed this petition seeking a direction to the respondent to promote him to the next higher post of Manager (Safety) at the E-5 level, with effect from 1st January, 2002 and to pay him all consequential benefits, including retiral benefits.

(2.) THE case of the petitioner is that he joined the National THErmal Power Corporation (NTPC) on 28th January, 1982 as Supervisor Grade- II. In 1986, on the request of the General Manager (Korba), the petitioner agreed to work in the Safety Department, where he received various honours and appreciations from the respondent for his performance. He was promoted as Deputy Manager (Safety) at the E-4 level in 1999, and was transferred from NTPC (Kawas) to BTPS/NTPC (Badarpur) in the same year.

(3.) ON 26th August, 2003, on the eve of the petitioners retirement, which was coming up on 31st August, 2003, the Deputy Manager (HR-ER & W), initiated the following note proposing that the case against the petitioner be closed;