BRIJENDRA SINGH Vs. JAIPUR VIDHYUT VITRAN NIGAM LIMITED

JUDGEMENT

(1.) The appellant-plaintiff has preferred this second appeal assailing the judgment and decree dtd. 4/11/2009 in civil suit No.307/2022 passed by Additional Civil Judge (Jr. Divison) No.4, Bharatpur, whereby his suit for declaration of permanent injunction was dismissed, which has been affirmed by the Appellate Court vide judgment dtd. 7/10/2017 in civil regular appeal No.153/2016.

(2.) The relevant facts, as culled out from record, are that the appellant-plaintiff was appointed as work charge helper on 10/4/1964 and he claimed his promotion on the post of Meter Reader on the basis of one memorandum of settlement dtd. 22/4/1971. The case of plaintiff was referred to the Settlement Committee and the Committee vide order dtd. 18/3/1999 declined the promotion of the plaintiff. It was held by the Settlement Committee in its order dtd. 18/3/1999 that the plaintiff has already been accorded the benefit of pay fixation and selection scale, since he does not possess the requisite educational qualification, he is not entitled for promotion on the post of Meter Reader. The plaintiff has assailed the order of Settlement Committee dtd. 18/3/1999 by way of filing present civil suit on 30/5/2002 alongwith a prayer for permanent injunction to grant promotion as well as the notional benefits on the post of Meter Reader.

(3.) Heard learned counsel for appellant.