YADUBANSH PRASAD SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties including learned counsel for the respondent Corporation and the Union of India.

(2.) THIS writ petition was filed by the petitioner complaining of the fact that he was not granted promotion to the post of Deputy General Manager but his juniors were promoted to the said post.

(3.) ULTIMATELY pursuant to the order of this Court dated 19.4.1996 the petitioner 's case was considered and he was given promotion to the said post for a period of three months prior to his retirement and such promotion was given to him on compassionate ground even though the petitioner did not come within the best first ten candidates. This shows that there was no bias against the petitioner.