D K SAHNI Vs. CENTRE FOR RAILWAY INFORMATION

JUDGEMENT

(1.) -By these proceedings under Article 226 of the Constitution of India, a direction is sought to the respondent to promote the petitioner in the grade of Rs.10,000-15,200 with effect from 1.4.2004.

(2.) The petitioner, formerly an employee of the Indian Railways, was deputed to the Centre for Railway Information Systems (the first respondent, hereafter called "CRIS"), on 16.2.1989, as a Senior Console Operator in the pay scale of Rs.2000-3200. The petitioner had received training in computer operations and acquired academic qualifications/certificate. His services were found useful and he was absorbed in CRIS. On 1.4.1997 the petitioner was promoted as Console Superintendent in the (revised) grade of Rs.2200-4000. It is alleged that upon completion of three years in the grade of Console Superintendent, an employee is entitled to consideration for promotion to the next higher grade.

(3.) The petitioner represented for consideration of his case on 25.2.2000; he superannuated from services on 31.7.2000. He claims that on account of the delayed convening of the Departmental Promotion Committee, his case could not be considered and when the DPC was convened, on 14.11.2000, he was ignored and his immediate junior was promoted with effect from 11.4.2000; his immediate senior was promoted on 1.4.2000. The petitioner apparently represented to the CRIS between 2001 and 2004 but without any success. He, therefore, has approached this Court.