(1.) THE short facts of the case appears to be that the petitioner when was working as Divisional Controller, was not considered for promotion and the grievance on the part of the petitioner was that one Mr. S. K. Patel, who was junior to him was granted promotion. Therefore, the petitioner has preferred the petition for issuing appropriate directions to the respondent Corporation to give the promotion to the petitioner on the post of Junior Traffic and Commercial Manager/chief Personal Officer of the Corporation from the date on which his junior Mr. S. K. Patel was granted promotion.
(2.) IT appears that when the petition was admitted by this Court on 16. 01. 1992, following order was passed:
(3.) THE matter was thereafter to be listed for final hearing. It appears pending the petition, the case of the petitioner was considered by the Corporation and he was granted promotion from 21. 04. 1994 on the post on the post of Chief Traffic and Commercial Manager. The petitioner thereafter continued in service and also retired. Ultimately, when the matter came up for consideration before this Court (Coram : S. K. Keshote, J.) for final hearing, on 11. 08. 2000, this Court recorded that the petitioner has already been given promotion on 24. 04. 1994 and he has retired from service. This Court, therefore, observed that for giving deemed date of the promotion, the petitioner may make representation to the respondent No. 3 and the respondent was directed to consider the same. It was also observed that in the event the case of the petitioner is not acceptable, the reasoned order shall be passed and the petitioner was given liberty to revive the petition.