DEVENDER KUMAR Vs. GENERAL MANAGER, NW RAILWAY, JAIPUR

JUDGEMENT

(1.) APPLICANT has sought the following relief: - (i) That the Honble Tribunal may graciously be pleased to direct the respondents to re -promote the applicant as Boiler Maker Chargeman B by making status -quo as on 29/09/88 and regularise his services as BMC -B grade Rs.1400 -2300/ - RPS w.e.f. April 1983 from the date of Ad -hoc promotion under the extant policy on the subject. That the Honble Tribunal may graciously be pleased to direct the respondent to arrange arrears along with all consequential benefits.

(2.) IT is stated by the applicant that the applicant was working as Boiler Maker Chargeman (hereinafter referred to as BMC). Vide order dated 29.9.1988 he was reverted as Boiler Maker Mistry (hereinafter referred to as BMM) which was challenged by him by filing an OA. The order of reversion was quashed by the Tribunal and applicant was even found suitable for the post of BMC on 27.7.1989 yet he was not promoted as BMC. He finally retired on attaining the age of superannuation on 30.4.1990 but without promoting him as BMC. Being aggrieved, applicant gave a legal notice apart from various representations, but no reply was given to him. In these circumstances, applicant had no other option but to file the present OA.

(3.) WE have heard counsel for the applicant.