INDRAJIT GHOSH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal has been preferred at the instance of the writ petitioner assailing the judgment and order passed by the learned single Judge whereby and whereunderthe said learned Single Judge ultimately dismissed the writ petition by the said judgment and order under appeal.

(2.) THE writ petition was filed by the appellant herein challenging the decision of the respondent authorities for not granting promotion to the said appellant herein as Executive in E-6 grade in Durgapur Steel Plant w. e. f. 30th june, 2000.

(3.) IT has been argued on behalf of the appellant that the respondent authorities herein denied promotion to the appellant/writ petitioner in the E-6 grade inspite of fulfilment of all the necessary qualifications and conditions for such promotion. It has also been submitted on behalf of the writ petitioner that the Executives who secured lesser points than the appellant/writ petitioner were granted promotion during the years 2000 to 2003 and thus, the rightful and legitimate claims of the said appellant/writ petitioner for promotion were denied unlawfully.