SIRAJ KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioners Siraj Khan, D.S.Pundir and B.S.Rawat were working with respondent no.2 i.e Handicrafts and Handloom Export Corp. Petitioners seek by the present writ petition direction to respondents to grant them notional promotion to the post of Deputy Marketing Manager w.e.f 1.1.1997, 1.7.1999 and 1.7.1997 respectively according to the promotion policy of the year 1985-86 and release their pecuniary benefits.

(3.) The grievance of the petitioner emanates from the promotion policy introduced w.e.f 18.10.1995. The said policy is contained in the office order dated 30th October, 1995. It gave inter alia the revision of pay scales. The said office order specifically provides that existing Time Bound Promotion Policy stands scrapped w.e.f 18.10.1995 and replaced with vacancy oriented Promotion Policy. The previous policy was one primarily based on time bound promotion.