SAPAN KUMAR DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. B Chakraborty, learned counsel appearing for the petitioner. Also heard Mr. J P Roy, learned standing counsel who appears for the respondent Hindustan Paper Corporation Limited (HPC Limited ).

(2.) THE present petition has been filed making a grievance of denial of promotion to the petitioner to the post of Manager in the promotion exercise carried on in the year 2001 and further grievance of the performance appraisal report made for the year 1999-2000 in respect of the writ petitioner which led to denial of promotion to him.

(3.) THE respondent HPC Limited declared a Promotion Policy for officers who were stagnating for a long period in a single post whereby under clause 14 of the Promotion Policy, the following declaration was made: