AMRIK SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, a Superintendent Electrical and Mechanical Grade II in the General Reserve Engineer Force, claims that he was wrongly superseded for Promotion to Grade I from May 19, 1975 to Sept. 12, 1981 during which period a number of persons junior to him were promoted without considering his claim.

(2.) In the written statement filed on behalf of the respondents, it has been inter alia pointed out that the claim of the petitioner was considered alongwith that of various other eligible persons but persons junior to him were promoted as they were found to be better than him. It has been specifically mentioned that while the petitioner was assessed to be 'Good' the juniors were found to be either 'Outstanding' or 'Very Good' and were, thus, promoted. It has been further pointed out that the petitioner had submitted representation on Aug. 27, 1981, reply to which was sent vide letter dated Oct. 20, 1981. A similar representation was again submitted by the petitioner on Aug. 26, 1982. Since no new point was raised in this representation, no reply was, sent to him. He was actually promoted in pursuance to the recommendations of the Departmental Promotion Committee which met on Nov. 4,1982, and he assumed the charge of the post w.e.f. April 10, 1983. The claim made in the petition that the petitioner had been sending representations, has been denied.

(3.) The petitioner has filed a replication in which the averments made in the petition have been substantially reiterated. I have heard Mr. Ashwani Kumar Chopra, the learned counsel for the petitioner.