NAGESHWAR SINGH Vs. CHAIRMAN ONGC DEHRADUN

JUDGEMENT

(1.) This petition is directed by the petitioners against their non promotion to the post of Chemist with effect from 25th/29th February, 1980 and also against the provisional seniority list dated 3rd/24th October, 1983 and 1st September/16th October, 1984.

(2.) In Oil and Natural Gas Commission the promotions are provided from the post of Assistant Chemist to that of the post of Chemist. Then further promotion is provided from the post of Chemist to the post of Sr. Chemist and other higher posts to which we are presently not concerned. The respondents No. 3 to 11 were promoted to the post of Chemist in the month of August, 1980. The petitioners were promoted on the post of Chemist in the year 1981. The respondents No. 3 to 11 were further promoted to the post of Sr. Chemist with effect from 1-1-1984 whereas the petitioners were promoted to this post on 1-1-1985.

(3.) This Special Civil Application has been filed by the petitioners before this Court on 18th March, 1985. The counsel for the respondent-Commission Shri R.H. Mehta made a statement that two further promotions from the post of Sr. Chemist has been given to the petitioners by the respondent during pendency of this petition. This fact is not disputed by the counsel for the petitioners. The writ petition has been contested by the respondent-Commission by filing a reply to the same. The petitioner has filed rejoinder to the reply.