RAVINDRA KUMAR SOOD Vs. NTPC & ORS.

JUDGEMENT

(1.) By a common judgment dated November 18, 2015 three appeals were disposed of. Relief granted to the appellant in LPA No.684/2011 has become the subject matter of the above captioned two review petitions, one filed by the respondent and the other by the appellant.

(2.) To set the setting for the factual backdrop concerning the two review petitions, the judgment, review whereof is prayed for by both sides records the checkered history of the appellant after he joined NTPC in the Accounts Department as a Junior Controller in the year 1986 and was served with a charge sheet in the same year, followed by another charge sheet issued and the proceedings terminating therefrom in the form of the former resulting in penalty of one increment with cumulative effect imposed and the latter resulting in initially a penalty of removal from service being imposed, but converted into a penalty of censure. At a meeting held on January 16, 1989 it was decided that all cases would be closed and as a result on January 01, 1990 the appellant being promoted as a Controller Grade II. Appellant made representations that he be promoted to the post of Controller Grade II with effect from January 01, 1987 or at least with effect from January 01, 1988 when period of penalty of stoppage of one increment came to an end.

(3.) Noting the contentious facts and the events which transpired post 1990, relief was granted to the appellant by passing the directions as follows: -