LAWS(CA)-2013-12-10

E. HANUMANTHA RAO Vs. UNION OF INDIA

Decided On December 17, 2013
E. Hanumantha Rao Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THE above application is filed under Section 19 of the Administrative Tribunals Act, 1985 seeking the following reliefs:

(2.) THE admitted facts from either side are that the applicant joined service under the respondents as Assistant Geologist on 9.9.1988, and was promoted as Geologist (Jr) on 20.10.1992 and as Senior Geologist w.e.f. 18.8.2006. The applicant was selected and appointed as manager (Geology) in National Mineral Development Corporation (in short NMDC) which is Government of India undertaking under Ministry of Steel. He was appointed on 18.8.2006. The applicant was relieved on 31.10.2006 on certain conditions that his lien will be retained in GSI for a period of 2 years, either he can come back to the Department or to tender his resignation. On the said conditions applicant reported to NMDC at Hyderabad on 1.11.2006. The said lien was extended for a period of one year on 22.8.2008. Further extension was granted on 9.10.2009 and he worked there till 31.12.2009. After completion of lien period he came back to GSI and joined GSI on 1.1.2010. The said lien was accepted by the 2nd respondent on 11.11.2009. He submitted resignation to NMDC and relieved on 31.12.2009.

(3.) IT is also an admitted fact that when the applicant was on lien to NMDC, certain Juniors to him were promoted in GSI. Therefore he requested through letter dated 6.1.2010 that he may be considered for promotion to the post of Geologist Senior in GSI as he was subjected to financial loss without promotion as compared to his Juniors. In subsequent list of promotions the applicant's name was not figured, which has put down his seniority much below than his Juniors.