LAWS(GAU)-2007-8-57

TRIPURA JUTE MILLS LIMITED Vs. BHANU LODH

Decided On August 21, 2007
Tripura Jute Mills Limited Appellant
V/S
BHANU LODH Respondents

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 18.4.2007 passed in WP(C) No. 454/2005. The writ petition was filed by the petitioner (respondent herein) for his appointment and/or deemed appointment as Commercial Officer from the date on which he was appointed initially as 'Office Trainee' and thereafter on completion of the training as Commercial Officer -II.

(2.) THE undisputed facts are in a narrow campus. While the writ petitioner asserted his right or merit of the case, the respondents resisted the same on technical pleas of delay in asserting the right.

(3.) ALTHOUGH the petitioner was selected for the post of Commercial Officer in the aforementioned pay scale, he was appointed as Officer Trainee on a consolidate stipenderj Rs. of 500/ - per month with effect from 15.1.1986.It will be partinent to mention here that the petitioner on being selected for appointment as Commercial Officer in the pa) scale of Rs. 1400 -2350/ - and being apprised of the same, resigned from his earlier assignment as Store -cum -Marketing Office to accept the post of Commercial Officer. Hi; resignation was accepted and he was released with effect from 14.1.1986. However, when the petitioner was appointed as Office Trainee, he objected to the same and made it known in his joining report dated 15.1.1986. In the joining report, he made a prayer for his appointment as commercial Officer, for which he was selected. Be it stated here that the post from which the petitioner had resigned carried the pay scale of Rs. 750 -1750/ -.