NARENDRA KUMAR Vs. OIL AND NATURAL GAS COMMISSION

JUDGEMENT

(1.) Head the learned Advocates.

(2.) The petitioners, six in number, are the employee of the Oil & Natural Gas Corporation Limited, the respondent No. 1 herein (hereinafter referred to as, 'the Corporation'). The petitioners are the Executives in the Corporation and challenge promotion made on 28th February, 2001 from the posts at E-4 level to E-5 level and from E-5 level to E-6 level. Before I deal with the contentions raised in the petition, it should be noted that though the petitioners have challenged the promotions made on 28th February, 2001 on the posts at E-5 and E-6 level, the petitioners have not impleaded the constrained persons who are so promoted. One more disturbing fact I found is that the respondent Nos. 5 to 10 have been added to the cause-title of the petition under the endorsement, 'Amended as per Court order dated 25.1.2002.' It should be noted that no order has been made on 25th January, 2002 or on any other date permitting the petitioners to implead the respondent Nos. 5 to 10. It is highly irregular and illegal that the parties have been added to the cause title of the petition in a pending petition without seeking Court's permission. The names of respondent Nos. 5 to 10 added to the cause title are, therefore, ordered to be removed.

(3.) The only challenge to the impugned promotion is in respect of the interviews held by the interviewing committee.