RAJENDER KUMAR SHARMA Vs. NORTH DELHI POWER LTD.

JUDGEMENT

(1.) THE appellants have challenged the dismissal of their writ petitions by the learned Single Judge on the ground of delay and laches.

(2.) THE appellants are seeking time bound promotion scale with effect from various dates during the period 2000 to 2008 (18th November, 2000 in LPA 311/2013, 12th March, 2000 in LPA 314/2013, 11th February, 2000 in LPA 322/2013, 1st September, 2000 and third time bound promotion scale with effect from 1st September, 2008 in LPA 324/2013 and 30th December, 2003 in LPA 327/2013).

(3.) THERE is merit in the contention of the appellants that their cases are different from the LPA Nos. 308 -10/2013, 312 -13/2013, 318 -21/2013, 326/2013 and 328/2013 as the appellants herein have not taken VRS and therefore, their cases are not hit by the principles laid down by the Supreme Court in A.K. Bindal (supra), HEC Voluntary Retired Employees Welfare Society (supra) and ITI Ltd. v. ITI Ex/VR Employees/Officers Welfare Assn. (supra).