SHANKAR SHARAN &ORS Vs. NTPC LTD

JUDGEMENT

(1.) BY this writ petition, filed under Article 226 of the Constitution of India, petitioners impugn the action of respondent/employer in not calling the petitioners for the interviews for the posts of General Managers (GM).

(2.) THE admitted rule which governs the appointment to the post of GM would be the Inter Office Memo dated 12.6.2012 and para 2 thereof, and which is reproduced in para 4 of the writ petition which reads as under: -

(3.) THE respondent/employer has interpreted this rule to mean that a person must have experience both in E -7 and E -7A categories for being called for the appointment to the E -8 category of General Manager of the respondent. Respondent -employer states that petitioners only have experience in the category E -7 and have no experience in category E -7A and which is not disputed by the petitioners. Therefore, only the persons in category E -7A have been called by the employer inasmuch as, vide para 2 of the Inter Office Memo a person for being called for the post of General Manager must have 6 years experience taken together in the posts of E -7 and E -7A. E -7 category is the post of Deputy General Manager (DGM) and E - 7A was the post of Assistant General Manager (AGM). E -8 is the post of General Manager (GM).