KARTAR SINGH GIROH Vs. AIR INDIA

JUDGEMENT

(1.) By way of WP(C)2437/1989, the Petitioner seeks a writ of mandamus directing the Respondents to duly consider the Petitioner for the vacancy which arose in the year 1986 in the post of Assistant Accounts Officer in the Air India. The Petitioner also prays for writ of mandamus directing the Respondents to consider the Petitioner for promotion, eschewing the uncommunicated adverse entries from consideration as also writ of mandamus directing the Respondents to apply the Reservation Policy contained in the Government of India Circulars, for filling up the vacancy of Assistant Accounts Officer in Air India in the year 1986.

(2.) The brief facts of the case, as has been stated in the Writ Petition, are as under :

(3.) It is contended by Counsel for the Petitioner that admittedly the confidential remarks in the ACR regarding the overall assessment were not communicated and taking them into consideration for the purpose of promotion would be violative of principles of natural justice. He also submits that the Petitioner being a scheduled caste candidate was entitled to further benefits and concessions which have not been given to him.