BARINDRA NATH JHA Vs. COAL INDIA LTD

JUDGEMENT

(1.) -This appeal is directed against the judgment and order dated 13th February, 1995, passed by a learned Judge of this Court dismissing the appellant's writ petition involving fixation of his seniority in service in relation to the respondent No. 7 in the writ petition.

(2.) According to the case made out in the writ petition, at the time of filing thereof, the appellant was working as additional Chief Personnel Manager and the respondent No. 7 was holding the post of Chief Personnel Manager under the Central Coalfields Ltd., and in matters relating to service, they are both governed by the Common Coal Cadre framed by Coal India Ltd.

(3.) It is also the appellant's case that he joined the East India Coal Company as Labour welfare officer in 1962 before its nationalisation, and after nationalisation, Bharat Coking Coal Ltd.. hereinafter referred to as "B.C.C.L.", appointed him as Personnel Manager at its headquarters on 1st July, 1972, in the scale of Rs. 400-1250/-.