SUSHIL KUMAR KHANNA Vs. BSES YAMUNA POWER LTD.

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers :-

(2.) Some of the relevant facts are, the petitioner was appointed as Inspector in the erstwhile Delhi Electric Supply Undertaking (DESU) on September 26, 1981. DESU later became Delhi Vidyut Board (DVB), which ultimately was restructured into number of separate entities. On July 23, 1997, Time Bound Promotion Scheme (TBPS) was introduced by the then DVB. According to the petitioner the Scheme contemplated, all employees shall be entitled to the first TBPS on completion of ten years of regular service and second TBPS on completion of further eight years of service. It is averred, on August 30, 1999 the posts of Inspector (Electrical) and Superintendent (Tech) were merged in one cadre and redesignated as Junior Engineer (JE) in the lower scale of pay. It is the case of the petitioner that on December 20, 1999 it was clarified that the third TBPS would be granted on the completion of further eight years of service after second TBPS i.e on completion of 26 years of service. It is averred, the petitioner was entitled to first TBPS on September 26, 1992; second TBPS on September 26, 2000 and third TBPS on September 26, 2008. It is also stated, he was granted the first TBPS w.e.f September 26, 1999; the second TBPS w.e.f August 24, 2007 and the third TBPS w.e.f November 01, 2010.

(3.) The petitioner retired on June 30, 2012. The petitioner has referred to the representations made by him and Association for grant of TBPS on the dates stated above.