BANSI LAL Vs. NHPC

JUDGEMENT

(1.) THE present petition has been filed, inter alia praying the following reliefs:-

(2.) BRIEF facts giving rise to the filing of the present civil writ petition are as under:- On 9.2.1978, the petitioner was selected for appointment as Assistant Grade-III in Baira Siul Project. He was promoted to the post of Assistant Grade-II on 1.7.1983 and thereafter on 17.8.1994 transferred to Chamera Hydro-Electric Project, where he was further promoted as Assistant Grade-I in Chamera Hydro-Electric Project on 1.7.1988.

(3.) PETITIONER made various representations on which no action was taken. Consequently, petitioner approached this Court and on 30.6.1998, in Civil Writ Petition No. 765 of 1996 titled as Bansi Lal v. NHPC, this Court directed the respondent-Corporation to decide the petitioner's pending representation, within a period of three weeks. The said representation was decided vide orders dated 8.1.1999. Aggrieved by the same, the petitioner again approached this Court by way of Civil Writ Petition No. 490 of 1999, and on 6.1.2004, this Court set-aside the decision and directed the respondent-Corporation to decide afresh by passing a speaking order. Consequently, on 1.4.2004, the petitioner's representation was decided afresh rejecting his claim.