(1.) The petitioners have approached this Court contending that they were not sent for training by the respondent Corporation to enable them to be eligible to the promotional post.
(2.) The facts in brief are that petitioners are working in the second respondent Corporation in different posts in the cadre of Assistant Grade I and some of them are in the promotional post of Accountant-in-charge/Assistant Manager-in-charge. To be eligible to the promotional posts of Accountants and Assistant Managers, the petitioners are required to possess I Class M. Com./MBA/Inter ICWA/Inter CA or holding certificate proving successful pass in training conducted by the IMG as per Exhibit P3 Government Order dated 22.10.1992.
(3.) The grievance of the petitioners, as has been put forward by the learned counsel, is that since petitioners do not possess the academic qualifications for the grades mentioned in Exhibit P2 recruitment rules, it is incumbent on them that they should undergo training to make themselves eligible to the promotional post. Without much of a reason, the authorities have been dragging on the issue by not sending the petitioners to training. In the meanwhile, juniors to the petitioners in the Corporation are stealing a march over them and securing promotions, based on their academic qualifications. The learned counsel for the petitioners has underlined the aspect that denial of promotional avenues by not sending the petitioners for necessary training is for no fault of the petitioners. To remedy the inequitable situation, it is essential for the Corporation to ensure that petitioners are sent for training without further delay.