KANHAYA MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) This application is directed against the order dated 4-7-1990 passed by respondent Nos. 2 and 3 (Annexure-7) whereby and where- under the petitioner was inflicted with a punishment of stoppage of promotion for a period of three years and the order dated 5-11-1989 whereby the petitioner was transferred to Bhawanathpur unit of the respondent-company.

(2.) The fact of the matter lies in a very short compass.

(3.) The petitioner was appointed as Labour Welfare Inspector. He was interviewed with one S. P. Sinha for promotion to the Senior Labour Welfare Inspector and both of them were bracketted together as allegedly they got equal marks. However, the said S. P. Sinha was given the scale of Senior Welfare Inspector by a letter dated 5tb November, 1971, but the petitioner was given a lower scale of pay. According to the petitioner, if he had been put in the seniority list of Senior Labour Welfare Inspector at per with Mr. Sinha, his seniority would have been just below him, that is, Serial No. 5 and not at Serial No. 2 and consequently thereupon, he would have been promoted to the present post much earlier.