GAIL OFFICERS ASSOCIATION REGD Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, an association of the officers working in Gas Authority of India Ltd. (GAIL) has filed the present petition praying:-

(2.) During the arguments prayer 3 was given up and counsel for the petitioner made submissions pertaining to prays 1 and 2 above.

(3.) Case of the petitioner is that Gas Authority of India Ltd. (GAIL) had a promotion policy which was resulting in a heart burning amongst the officers. There was a great degree of unhappiness all around. This got accentuated with the declaration of promotions pursuant to the DPC held in the year 2000. Petitioner analysed the problem. Analysis of the problem revealed that the primary factor determining promotions was the ACRs of the officers. These ACRs were resulting in aberrations. Association noted that the ratings were based more on personal relations, servility towards boss and regional bias. Petitioner association took up the issue with the management. After deliberations with the management, the CMD of the Company announced that the job of reforming the performance appraisal system would be given to a consultant, who, in consultation with the management and the association would evolve a mutually acceptable performance system. This finalisation of performance appraisal postponed promotions which had to be effected in the year 2001.