BANOTH KARNA Vs. SINARENI COLLIERIES COMPANY

JUDGEMENT

(1.) Heard Sri G. Vidyasagar, learned Senior Counsel representing Sri Sai Prasen Gundavaram, learned counsel for the appellant, Sri P. Sri Harsha Reddy, learned Standing Counsel for Singareni Collieries Company Limited appearing for respondent Nos.1 to 3, Sri K.Thirumala Rao, learned counsel for respondent No.4 and perused the record.

(2.) This Writ Appeal is directed against the dtd. 30/12/2024 passed by the learned Single Judge in W.P.Nos.25550 of 2021. The said Writ Petition was disposed of along with W.P.No.23141 of 2021 whereby the learned Single Judge

(3.) The case of the appellant herein/respondent No.4 in Writ Petition No.25550 of 2021 was that he was appointed on 16/6/2001 as Junior Manager in E-I Grade, he was promoted to E-II Grade on 7/10/2004 as Forest Officer, he was further promoted to E-III Grade on 1/11/2007 as Senior Forest Officer, E-IV Grade on 1/4/2011 and E-V on 1/4/2014 as Deputy Manager and he became eligible to Manager (Forestry) E-VI Grade w.e.f. 1/4/2017, but due to pending disciplinary proceedings, his promotion was kept in a sealed cover.