CHUNNI LAL Vs. UOI

JUDGEMENT

(1.) APPLICANT is aggrieved with the respondents for not promoting him to the post of Manager in spite of outstanding service record and despite promotion of his juniors.

(2.) IT is stated by the applicant in the OA that despite the improvement in performance in a commercial organization, such as Military Farm Jhansi, where the applicant was working and despite the performance of the organization being found outstanding in the inspections carried out in the years 2010, 2011 -12 and 2012 -13, he was not included in the panel for promotion to the post of Manager in the year 2012 -13, issued on 30.01.2013, whereas the name of his juniors was included in the panel. He was never communicated reasons for not including his name in the panel, never got any below benchmark or adverse grading nor was he facing any disability which could be made basis to deny him promotion and / or resorting to sealed cover. He, therefore, submitted representation on 11.02.2013 which the respondents ignored and issued promotion order dated 21.02.2012 for promoting his juniors while ignoring the applicant.

(3.) THE applicant sought the following reliefs in this OA: -