NTPC LTD Vs. M. P. TIWARI

JUDGEMENT

(1.) These cross intra Court appeals have been filed, whereby, National Thermal Power Corporation (for short 'NTPC') has challenged the order dtd. 6/11/2013 in W.P.(C) No.6521/1998 in LPA 65/2014 and M.P. Tiwari has challenged the order dtd. 22/8/2014 in LPA 759/2014 whereby the learned Single Judge has dismissed his application for modification of order dtd. 6/11/2013.

(2.) The learned Single Judge vide order dtd. 6/11/2013 has allowed the aforesaid writ petition by stating in paragraphs 10 to 12 the following manner:-

(3.) In LPA 65/2024, the NTPC has challenged the decision of the learned Single Judge on its merit whereby the NTPC was directed to promote M.P. Tiwari to the post of Assistant Engineer as per the recommendation of the Departmental Promotion Committee (DPC) held in the month of February 1984 and granted 1/3rd of the monetary emoluments payable to him on his promotion to the post of Assistant Engineer for the period three years prior to the date of filing of the writ petition.