JAYESH CHANDRA RAI Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) The present writ petition has been preferred to contest the unlawful actions and omissions of the respondents, namely, Respondent No.1, herein Coal India Limited; Respondent No.2, herein the Chairman-cum-Managing Director of Respondent No.1; Respondents No.3 and 4, herein executives and office bearers of Respondent No.1; Respondent No.5, herein a subsidiary of Respondent No.1 and Respondents No.6-9, herein executives and office bearers of Respondent No.5. The respondent authorities have purported to endorse the imposition of a zero rating upon the petitioner for PAR (Performance Appraisal Report) no. 3661 and 3826 for the year 2018-19 under the Performance Management System (PMS) process.

(2.) The facts in a nutshell are that the petitioner having been duly qualified, was inducted into the payroll of respondent no.1 as an Executive on August 17, 1987 and was initially placed in Grade JET (Junior Executive Trainee) E1. The Petitioner has rendered service to the Respondent Authorities for a period of 34 years with an impeccable and exemplary performance record, which has been periodically recognized and appreciated by the Respondent Authorities. The Petitioner has progressed from Grade E1 to Grade E7 in over 21 years, consistently striving to perform and achieve the tasks and targets assigned by the Respondent Authorities.

(3.) On July 1, 2017, the Petitioner was promoted as the General Manager (Mining) in Grade E8. In April 2018, the Petitioner was posted as on Agent, Chinakuri Group of Mines, Sodepur Area, under Eastern Coalfields Limited and was assigned an annual Performance Appraisal Report (PAR) bearing No. 3055 under the Respondent Authorities' Performance Management System (PMS).