RAJIV DANG Vs. O N G C

JUDGEMENT

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

(2.) Petitioner has filed the present writ petition, seeking a direction to respondent No.1/ONGC to promote him to category E-4 as Superintending Engineer (C) with retrospective effect i.e., from or prior to the date when his first junior was promoted to that post. Petiitoner also seeks a direction to the respondent to consider him for further promotion to the post of Chief Engineer (C) as may fall due prior to promotion of respondent Nos.2 to 4, who are his juniors in service.

(3.) This case has a chequered history. It would be appropriate to briefly recapitulate the relevant facts.