KUMAR SHAILENDTA SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the learned Counsel for Petitioners and the learned Counsel for Respondents.

(2.) This Petition is filed by Petitioners challenging promotion order dtd. 20/1/2017 issued by Security Printing and Minting Corporation of India Limited (SPMCIL) effecting promotions to E-2 level (Executive-2) posts. Petitioners are essentially aggrieved by the action of SPMCIL in effecting promotions to the E-2 level post by applying the criteria of merit. They seek grant of promotions to E-2 level posts on the basis of date of entry into S-2 level post. The short issue that therefore arises for our consideration in present case is about the method of effecting promotions to E-2 level post- merit or seniority.

(3.) Petitioners belong to Control cadre and Technical cadre of the erstwhile Currency Note Press and India Security Press at Nashik. Before formation of SPMCIL, there were 9 units of the Government of India engaged printing of security documents, minting of coins, etc viz. (1) Currency Note Press-Nashik, (2) Bank Note Press-Dewas, (3) India Security Press-Nasik, (4) Security Printing Press-Hyderabad, (5) Security Paper Mill-Hoshangabad, (6) India Govt. Mint-Calcutta, (7) India Govt. Mint-Mumbai, (8) India Govt. Mint- Hyderabad and (9) India Govt. Mint-Noida.