AMRIT KUMAR KHATONIAR Vs. OIL INDIA LTD

JUDGEMENT

(1.) This application has been filed with a prayer to restore the seniority of the petitioner in the service alongwith his alleged continuity and with a further prayer for direction that he be promoted with immediate effects to Grade-III to which he is entitled as per Oil Executives Recruitment and Promotion Rules, 1990. The further prayers are :

(2.) The brief facts of the case are aa follows :

(3.) The petitioner passed his B.E. examination from Assam Engineering College, Gauhati in the year 1981. The petitioner joined Oil India Limited, Duliajan (hereinafter referred to OIL) as Executive Trainee on 8.11.82 after having been selected through written test and Viva as per Rules and practice of OIL. The petitioner was to undergo one year training as per his letter of appointment. After completion of 8 (eight) months of training it was terminated with effect from July 2nd, 1983 vide Annexure-2 to the writ application. That is quoted below :