SHRIDHAR SHARMA Vs. M C D

JUDGEMENT

(1.) There is none present on behalf of the Petitioner. On the previous date of hearing the Respondents were directed to produce the original records by which the Petitioner's juniors were promoted to the post of Technical Supervisor. Counsel for the Respondent states that copies of the records are in Court today.

(2.) The relief claimed in these proceedings is for a direction to the Respondents (hereafter referred to as "the MCD") to hold a Review Departmental Promotion Committee (DPC), for consideration of his case for promotion as Technical Supervisor w.e.f. 10.12.2001, the date from which his juniors in lower cadre/feeder cadre were promoted and also for consequential directions.

(3.) The facts for deciding this case are not in controversy. The Petitioner joined the services of the MCD as a Mali on 26.7.1984. Apparently, his services were terminated on 26.6.1996. He approached the Labour Court which by an Award dated 10.7.1998 directed his reinstatement and with back wages, w.e.f. 1.2.1990. The Petitioner had also applied for regularization and subsequent promotion to the post of Technical Supervisor.