JYOTSNA MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) By the instant petition, the petitioner, in effect, seeks issuance of a writ of mandamus to the respondents for grant of promotion to the post of Assistant Manager (Official Language) with effect from 01.07.2014 instead of 01.10.2016.

(2.) Concisely, the facts relevant to the subject matter are that the petitioner joined the respondent-Airport Authority of India in short 'AAI', as Junior Executive (Official Language) on 27.04.2011. On the recommendation of the Departmental Promotion Committee, the competent authority approved the promotion of four (4) Junior Executives (OL) to the post of Asstt.Manager (OL) and a communication to that effect was issued vide F.No.A.32013/146/2014-DPC dated 31/08/2015. This promotion order included the petitioner and in terms thereof, she was to assume the charge of new post by 18.09.2015, failing which, refusal was to be presumed and they were to be debarred for a period of two years without any further intimation w.e.f.the date of the issue of the order.

(3.) It is the case of the petitioner that she was never officially served with the said communication nor the said communication was ever sent to her present unit i.e. E.M.O. SAP, New Delhi in spite of her various visits to the HR Department of E.M.O., Safdarjung Airport, Delhi, when she visited to know regarding her promotion posting and for being relieved to proceed for her promotion to her new unit i.e. RHO/SR.