HAR RAVINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the present writ application challenging the order dated 1.2.2000, passed by the Central Administrative Tribunal, Patna Bench, Patna. in O.A. No. 284 of 1992. dismissing the application filed by the petitioner for quashing the order dated 8.5.1992 circulated vide memorandum dated 17.5.1991 (Annexure 8), of the Director General, All India Radio, whereby certain officers were granted Selection Grade in the scale of pay of Rs. 4,500/ - to Rs. 5,700/ - in the cadre of the Junior Administrative Grade of India Broadcasting (Engineers) Service with effect from 1.7.1986, 1.7.1987, 1.7.1988,1.7.1989 and 1.7.1990 and to quash memorandum dated 22.11.1991, issued by the office of the Director General, All India Radio (Annexure 11) rejecting the representations of the petitioner for denying promotion to the said post and granting promotion of his juniors. At this stage, it is to be stated that the grievance of the petitioner with regard to the order dated 8.5.1991 is regarding grant of promotion to one Shri D.N. Sharma, junior to him, with effect from 1.7.1987 and promotion to other junior officers granted from that date onwards till 1.7.1990.

(2.) FACTUAL matrix for disposal of the present writ application are that the petitioner obtained the degree of Bachelor of Engineering in 1970 in the discipline of Electronics and Communication from the Rurhki University and on 12.7.1971, he was appointed as an Assistant Station Engineer in Junior Time Scale, Group -A in All India Radio, Bikaner on probation and on completion of the period of probation, he was declared quasi permanent with effect from 12.7.1974. He was promoted as Station Engineer (a post in the Senior Time Scale) with effect from 26.9.1981. Thereafter, he was promoted on provisional basis on the post of Superintending Engineer - a post in Junior Administrative Grade with effect from 30.1.1986. D.N. Sharma was placed below him as the petitioner 'splacement was at serial no. 13, whereas, he was placed at serial no. 15.

(3.) FURTHER case of the petitioner is that from the year 1986 up to the year 1990. no meeting of the Internal Committee was held for the grant of promotion to the non -functional selection grade. The meeting was held in 1991 and the Committee decided to grant Selection Grade for the year 1986 up to, the year 1990 in terms of the executive instructions, including the one issued on 6.7.1988 (Annex. 6) and. thereafter, a list of the officers granted Selection Grade was published on 8.5.1991 (Annexure 8), wherein the petitioner was denied promotion and the persons, junior to him, were granted promotion with effect from 1.7.1987 onwards.