NURUL HASAN IFTIKHAR AHMED Vs. OIL INDIA LIMITED

JUDGEMENT

(1.) Considering that this Writ Petition is pending since the year 2016 where pleadings are also complete, the same is taken up for final disposal at the admission stage.

(2.) The issue involves promotion of the petitioner from Grade- D to Grade- E in the Engineering Segment under the Oil India Limited (herein after OIL) - the respondent no. 1.

(3.) The challenge pertains to non-consideration of the case of the petitioner to give him the benefit of promotion at the appropriate time and erroneous consideration of giving such benefits to the respondent nos. 4 & 5.