GIRBISINGH RANA Vs. OIL AND NATURAL GAS COMMISSION

JUDGEMENT

(1.) The petitioners, in all seven in number, filed this Special Civil Application and prayer has been made for the direction to the respondents to regularise their adhoc service on the post of Auto Fitter (Technician Gr.II) and to give them promotion to the post of Chargeman (Auto) w.e.f. 1-4-1980 and Assistant Engineer (Auto) w.e.f. 1-4-1982 with all the consequential benefits and further directing the respondents to fix the seniority of the petitioners accordingly in the seniority list of Chargeman (Auto) and Assistant Engineer (Auto). Prayer has also been made for grant of interim relief, but the said prayer was not pressed.

(2.) The petitioners were admittedly promoted purely on adhoc basis for two months or till regularly recruited candidates are made available on the post of Auto Fitter (Technician Gr. II) in the year 1968 and 1969. Their services were regularised on the post of Auto Fitter, (Technician Gr. II) w.e.f. 4-8-1976. Then they have been promoted to the next higher post of Chargeman (Auto) w.e.f. 1-1-1983. The grievance of the petitioners is that their adhoc services i.e. their services from the date of their adhoc appointment till the date of their regularisation of service as Auto Fitter (Technician Gr. II) were not considered for giving them promotion on the post of Chargeman (Auto) w.e.f. 1-4-1980 and Assistant Engineer (Auto) w.e.f. 1-4-1982.

(3.) The Special Civil Application has been contested by the respondents by filing a detailed reply to the same. Further affidavits have also been filed by both the parties.