BHARAT SANCHAR NIGAM LIMITED Vs. M PALANIVELU

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioners and the Learned Counsel for Respondents 1 and 3.

(2.) According to the Petitioners, the 1st Respondent/Applicant in O.A.No.318 of 2013 was holding the post of Chief Accounts Officer (CAO) on Ad hoc basis from 18.10.2007 and he was regularised in the post on 31.12.2009. The next avenue of promotion is to the post of Deputy General Manager (DGM), JAG Grade. As a matter of fact, the benchmark required for promotion as per 'Recruitment Rules' is 'Very Good' with a further condition that there should be no Adverse Remarks and not more than one 'Good' entry in the period of five years prior to the year of promotion.

(3.) The plea of the Petitioners is that the Corporate Promotion Committee (CPC) met on 30.03.2010 to judge the fitness of 569 STS (Ad hoc) Executives to be regularised as STS (Regular) for promotion to the grade of JAG i.e. DGM on Ad hoc basis. Indeed, the 1st Respondent/Applicant was considered for Promotion and he was given a grading of 'Good' for the years 2004-2005 and 2005-2006 and grading of 'Very Good' for 2006-2007, 2007-2008 and 2008-2009.