BINGUMALLA VENKATA RAMANAIAH Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Petition is heard finally with the consent of the learned counsel for parties.

(2.) The petitioner has challenged the action of respondents of not issuing the relieving order though the petitioner is in the list of employees who are promoted.

(3.) The right of promotion, as settled, always has a foundation of service terms and conditions and the material available with respondents to consider the case of employees especially when the criteria is of meritcumseniority. The concept and purpose of assessing the material with regard to the merit of the employees is within the purview and the power of the employer. It does not mean that the employees have no say in a case where inspite of his merit, the employer fails to consider the same and/or denies the right to be considered for promotion.