V S RADHAKRISHNAN, SENIOR PROCESS AND ORS Vs. FERTILIZERS AND CHEMICALS TRAVANCORE, GENERAL MANAGER (HUMAN RESOURCE) AND ASSISTANT MANAGER (PRODUCTION)

JUDGEMENT

(1.) The Petitioners in the Writ Petition have filed this Review Petition by producing Annexure I which is a reply given by the Management to the Petitioners in W.P.(C) No. 19774/2006. The contention of the learned Counsel for the Petitioners is that the Management has considered in Annexure I that the Petitioners therein had been given stagnation promotion to E2 Grade in Sub Layer with retrospective effect from 19.9.2003. It is also seen stated that they were granted E3 Grade with effect from 19.9.2006 as part of the grievance redressal.

(2.) While considering the pleas raised by the Petitioner, in paragraph No. 7 of the judgment this Court noted that the proceedings granting benefits to the Petitioners in the earlier Writ Petition are not available in the pleadings. The learned Counsel for the review Petitioners explained that the Petitioners were not in possession of Annexure I at the time of hearing of the Writ Petition and therefore they could not produce it. It is submitted that the same clinches the issue and accordingly it is prayed that the judgment may be reviewed and the Respondents may be directed to grant the benefits, to the review Petitioners.

(3.) Heard the learned Counsel for the Management, who submitted that the circumstances wherein the said benefits were granted to the Petitioners in the other Writ Petition was as part of the grievance redressal and therefore the Petitioners herein cannot rely upon the same. It is also submitted that representations have been received from the Petitioners as directed in the judgment and final replies have been given on 30.10.2010.