LAWS(DLH)-1999-3-57

NEERAL HAQUE Vs. VIDESH SANCHAR NIGAM LIMITED

Decided On March 11, 1999
MOHAMMAD NIRAL HAQUE Appellant
V/S
VIDESH SANCHAR NIGAM LIMITED Respondents

JUDGEMENT

(1.) The petitioners were directly recruited to the posts of Assistant Engineers in 1984 and they joined the services of the first respondent in 1987. On the 20/2/1996, the first respondent passed an order promoting nine officers, including petitioners, as Engineer-In-Charge(Sr.Manager Engg.) with effect from the dates mentioned against the names of the officers. The order reads as under:-

(2.) On the 26th of February, 1996, the order passed by the first respondent on the 20th of February, 1996 was withdrawn. The order reads as under:-

(3.) On the 8th of May, 1996, the petitioners, including other officers, were again promoted as Senior Managers(Engg.) w.e.f.1.1.1996.