PRAJAPATI SHARMA Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) THE petitioner who is an officer of E -2 grade of excavation discipline of Coal India Limited has challenged the order contained in memo No. 1634 dated 24th January/4th February&apos 97 issued by Director (P & IR) Coal India Limited, whereby and whereunder his representation of promotion to E -3 and E -4 grades have been rejected.

(2.) THE petitioner, admittedly holds diploma in Automobile Engineering. He was appointed on 1st December, 1972 and was confirmed as Assistant Engineer while the colliery was under the managment of private company. Services of petitioner was taken over on nationalisation of colliery in March, 73 and subsequently he was promoted to the E -2 grade with effect from 1st May, 1988.

(3.) AT this stage, it is to be taken into consideration that the petitioner was appointed in some other cadre. On his request cadre was changed to &aposexcavation discipline&apos vide letter dated 19th January, 91. The petitioner earlier moved before this Court in CWJC No. 1598/95(R) for similar relief wherein this Court directed the 2nd respondent to re -consider the case of petitioner for promotion to E -3 grade and to dispose of the representation by a reasoned order.