PRAMOD KUMAR SINGH Vs. INDUSTRIAL PROMOTION

JUDGEMENT

(1.) HEARD Shri B. Mohanty for the petitioner and learned counsel for the opposite parties. - -

(2.) THE petitioner, who is now serving as an Engineering Assistant in Industrial Promotion and Investment Corporation of Orissa Ltd. (shortly, 'IPICOL') has filed this writ application under Article 226 of the Constitution of India seeking a direction to the IPICOL, O. P. No. 1, and its functionaries, O. P. Nos. 2 to 4, to create adequate promotional avenue for the Engineering Assistants like the petitioner working under 0. P. No. 1. The thrust of the submission of Shri Mohanty is that the petitioner, who is a diploma holder in civil engineering, joined IPICOL service in May, 1984 as an Engineering Assistant on being selected for the post vide the order dated 3 -5 -1984 (Annexure -1). Subsequently, his service was regularised in 1986 vide the order dated 4 -2 -1986 (Annexure -2). Though more than ten years have elapsed since then, the petitioner is still languishing in the said post without any promotional prospect in sight. He has, therefore, sought for a direction as noted above.

(3.) CONSIDERING the facts and circumstances of the case, we appreciate the grievance of the petitioner, who is a diploma holder in civil engineering, and has been stagnated in one post for about a decade by now. Though some promotional Avenue has been created under the promotional policy of the IPICOL that has brought little benefit to the petitioner. We would, therefore, observe that the IPICOL should consider the grievance of the petitioner and other persons similarly situated and explore possibility of avoiding stagnation in the present post for long. We hope this exercise will bring about some fruitful result to the petitioner within a reasonable time.