NANI GOPAL MAJI Vs. STEEL AUTHORITY OF INDIA

JUDGEMENT

(1.) In these two writ applications, the petitioners have prayed for quashing the order dated 15-6-89 issued by the respondents by which Respondent No. 5 has been promoted to the post of Senior Programmer and also for quashing the order dated 9-1 -92 by which the representation filed by the petitioners has been rejected.

(2.) The case of the petitioner, C.V. Francis in C.W.J.C. No. 2252/92R is that he was appointed in 1973 on the post of Junior Statistical Assistant subsequently to the post of Statistical Assistant some times in the year, 1976 and later on promoted to the post of Senior Statistical Assistant in November, 1979. It is stated that on 7-2-80 an internal circular was issued for the post of Assistant Programmer (Executive Grade-1) in which certain qualification was laid down. The petitioner having all the requisite qualifications applied along with 350 persons for the post of Assistant Programmer. The petitioner and other three persons were selected to the post of Assistant Programmer and accordingly, letter of appointment was issued on 3-4-81. The petitioner, after- completing the training, was regularly appointed on the said post vide letter dated 3-7-82. The petitioner C.V. Francis's further case is that in the year 1986 he was promoted to the post of Programmer (E-II grade) which was communicated vide letter dated 12-5-86 and further promotion was given to him to the post of Senior Programmer with effect from 30-6-91.

(3.) Similarly, the case of the petitioner, Nani Gopal Maji in CWJC No. 2182/92R is that he was appointed as fitter on 25-3-72 and promoted to the post of Construction Supervisor Grade-Ill some times in June 1973. He was then transferred to Works Division some times in the year 1975 on the equivalent post of Construction Supervisor, Grade-Ill. Thereafter, the petitioner was promoted to the post of Charge-man grade-II in the year 1978 and then Charge-man Grade-I in the year 1983. Petitioner's further case is that respondent No. 5 was appointed to the post of Assistant Programmer on 7-2-83 and he was regularised to the said post on 30-7-84. The petitioner, N.G. Manji, therefore, claimed that he is senior to respondent No. 5 not only in non-executive-cadre but also in Executive Cadre as per the merit list.