THE MANAGEMENT Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This Writ Petition is filed seeking for issuance of a writ of Certiorari to call for the records, pertaining to the impugned award dated 18.05.2011 in I.D.No.63 of 2003, on the file of the first respondent herein and quash the same.

(2.) The case of the petitioner is that the third respondent was appointed as Watchman on consolidated pay of Rs.75/- per month on 01.07.1977 and he was ousted from service for want of vacancy with effect from 17.11.1977 and again he was appointed as watchman on consolidated pay of Rs.75/- per month with effect from 21.02.1978. The third respondent was given time scale of pay of Rs.200-5-300 with effect from 01.04.1979 and his services were regularised on the said date. Further, the third respondent completed his probation period on 31.03.1981. Thereafter, the third respondent was temporarily promoted as watchman Grade-I in the time scale of pay of Rs.250-5-330-10-400 with effect from 19.07.1982, as per the proceedings dated 23.10.1982 and thereafter, he was absorbed as packer with effect from 19.07.1982 and as Office Assistant with effect from 21.12.1983 in the same pay scale.

(3.) While so, the third respondent made a request to include his name in the promotion panel dated 08.04.1991 for conferring Selection grade watchman for the year 1990 and the same was rejected by the Management by an order dated 28.10.2002, on the ground that the employee completes 10 years only on 18.07.1992 in the cadre of Grade-I watchman and he is not within the zone of consideration for conferring selection grade in the said panel.