BRAJA SUNDAR DAS Vs. CHAIRMAN CUM MANAGING

JUDGEMENT

(1.) HEARD Mr. Manoj Mishra, learned Counsel for the petitioner and Mr. R. Mohapatra, learned Counsel appearing for the opposite parties. - -

(2.) THE petitioner has filed this writ petition with a prayer to quash the order dated 18.05.1995 under Annexure -11 and to direct the opposite parties to promote him firstly to the post of Inspector Grade -I with retrospective effect from 1973 and then to different higher posts at appropriate stage and adjust him in promotional posts accordingly and give all consequential benefits and pay differential wages.

(3.) A bare perusal of Annexure -11 discloses that the petitioner was reinstated in service in the cadre M Development Officer, which was subsequently categorized as Development Officer Grade -II at the lowest of grade with corresponding allowances and accordingly the salary was released. As regards the promotion from Development Officer Grade -II, it is stated that the petitioner failed to bring any premium for the Company and as the promotion is linked to the procurement of premium, the petitioner could not be promoted to the post of Development Officer Grade -I and thereafter to Assistant Administrative Officer.