CHANDRA PRAKASH SINGH Vs. CHAIRMAN/MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner, by way of filing the present writ petition has prayed for the following reliefs:

(2.) Learned counsel for the petitioner submitted that the petitioner was appointed in service of the respondent No.1 organisation i.e. National Power Corporation of India Limited (hereinafter referred to as NPCIL) on the post of Deputy Manager (P&IR). Thereafter, by way of the order dtd. 21/8/2018, the petitioner came to be promoted to the post of Additional General Manager (HR), which is the feeder post for further promotion to the post of General Manager (HR).

(3.) Learned counsel submitted that the essential criteria/eligibility for consideration for the promotion to the post of General Manager (HR) is experience of five years' service on the post of Additional General Manager (HR) coupled with achievement of five consecutive outstanding APARs (Grade A1).