A. BALACHANDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The Writ Petition has been filed in the nature of a Certiorarified Mandamus seeking records of the fourth respondent/ the General Manager (HR)-incharge, Corporate Promotion, Oil and Natural Gas Corporation Limited (ONGC) at Dehradun, in File Ref.No: DDN/CORP- PROM/Rep/AB/2023 dtd. 16/3/2023 and quash the same and direct the respondents to promote the petitioner on notional basis to the cadre of DGM (E-6) Level and also promote him to the subsequent level of promotions and thereby revise and re-fix all the retirement service benefits, honorarium and pay the arrears of the same to the petitioner.

(2.) The writ petitioner had appeared as party-in-person. The Writ petitioner had retired from the respondent as Group General Manager (E) in the year 30/6/2017. He had been promoted to the said post of Group General Manager (E) in the year 2017. He had been earlier promoted as General Manager in the year 2012 and as Deputy General Manager in the year 2006. However, the grievance of the petitioner is that he was due and eligible to be promoted to the post of Deputy General Manager in the year 2003 itself. He was however promoted and his representation in that regard was also not considered. He was eligible and due for promotion to the post of General Manager in the year 2008. However, again that particular promotion was not granted to him and was denied to him.

(3.) According to the petitioner, he should have been promoted to the post of Group General Manager (E) in the year 2012 but again he was not so promoted. The grievance of the petitioner is that he should have been further promoted as Executive Director and should have retired on attaining the age of superannuation on 30/6/2017 as Executive Director. However, the petitioner had not been granted the said promotion also.