R K GUPTA Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) In the instant writ petition the petitioner has--challenged withholding of his promotion from Grade E-6 to Grade E-7, i.e. to the post of Additional Chief Mining Engineer with effect from 2nd March, 1990 though duly selected by the concerned Departmental Promotion Committee (DPC). Briefly the facts of the case are as follows :- The petitioner joined the nationalised Coal Company as a taken over officer in 1971 and then joined Bharat Coking Coal Ltd. on the formation of the said company.

(2.) At the time of take-over the petitioner was in F-3 Grade as Mining Engineer. Petitioner was promoted for the first time by BCCL in June, 1973 from E-3 to E-4 Grade as Senior Mining Engineer. The petitioner was promoted on 13th October, 1980 with notional effect from 14th January, 1980 to E-5 Grade as Supdt. of Mines. Petitioner while working as Senior Mining Engineer as well as while working as Supdt. of Mines received several letters of commendation from the higher authorities. Copies of such letters are included in annexure 'A' to the writ petition.

(3.) Petitioner further received letters of commendation from the higher authorities while working as Supdt. of Mines in E-5 Grade. Copies of such letters are annexure 'B' to the writ petition. Petitioner was duly promoted from E-5 grade to E-6 Grade as Deputy Chief Mining Engineer on 15th July, 1987 and was given notional seniority with effect from 6th September, 1985.