N.K. THAKUR, ASSISTANT MANAGER Vs. CHAIRMAN-CUM-MANAGING DIRECTOR, NATIONAL INSURANCE COMPANY LIMITED AND ORS.

JUDGEMENT

(1.) THE petitioner, who is working as Assistant Manager with the respondent -Company has invoked the writ jurisdiction of this Court seeking a writ of mandamus directing the respondents to consider the name of the petitioner for promotion to the post of Deputy Manager from the date his juniors were promoted, with all consequential benefits.

(2.) THE petitioner qualified the departmental competitive examination in terms of the pre revised promotion policy of the respondent -company. The petitioner's ranking was at serial No. 9 in the ranking list dated 27.9.1985, whereas Rakesh Mohan and Manjit Singh Arora were mentioned at serial Nos. 11 and 13 respectively in the said ranking list.

(3.) IT is the case of the petitioner that while considering the case of promotion to the post of Deputy Manager, he has been ignored, but his juniors i.e. Rakesh Mohan and Manjit Singh Arora have been promoted. The challenge of the petitioner is that his juniors have been promoted illegally, arbitrarily, whereas the claim of the petitioner for promotion to the post of Deputy Manager has been rejected. In reply to the writ petition, the criteria for promotion has been mentioned, which is reproduced as under: