S. D. SHUKLA Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) Under challenge in this writ petition is the Memo dated 3rd/5th May, 2011 bearing the reference No. CIL/C-5A(vi)/CCC/1580 issued by the Coal India Limited (in short CIL).

(2.) The petitioners allege that by the impugned memo their rights of promotion and consequently career growth from the E-5, now E-6 to the E-7 Grades have been adversely affected.

(3.) The petitioners are all, except the petitioner No. 65, diploma holders who have been inducted into the managerial officer cadre covering E-1 to E-9 Grades.It is submitted by Mr. Bhattacharya, learned counsel appearing for the petitioners, that co-terminus with their induction into the managerial Grade starting at the E-1 level, the petitioners were placed side by side with degree holding engineers.