N.L.SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONERS are employee of the respondent -federation. They had been working as Manager (P&I), Manager (Production), Assistant Manager, Assistant Manager (P&I), Assistant Manager (Quality Control), Manager (Production), Assistant Manager and Plant Engineer, respectively. Case of the petitioners, in a nutshell, is that nomenclature of the post of respondent No.3 could not be changed from Project Coordinator to Senior Manager (Plants), as per Annexure A -5 dated 24.1.1995. Their further case is that the post of Project Coordinator was not provided in the service bylaws framed by the respondent -federation in 1983.

(2.) MS . Salochana Kuandal has vehemently argued that the promotional avenues of her clients have been reduced by changing the nomenclature of the post of Project Coordinator to Senior Manager (Plants).

(3.) I have heard the learned counsel for the parties and have perused the pleadings carefully.