D.P. SINHA Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar, learned counsel for the petitioners and Mr. Amit Kumar Das, learned counsel for the respondents.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioners have preferred this writ petition for direction upon the respondents to promote the petitioners from Grade E-6 to E-7 i.e. from the post of Senior Manager to Chief Manager, retrospectively w.e.f. 01.04.2013, the date. W.e.f which similarly situated persons have been granted promotion on 28.03.2017 and to that extent respondents be directed to modify petitioners' actual order of promotion from Grade E-6 to E-7, dated 26.05.2017 contained at Annexure-7. Further prayer has been made to grant retrospective promotion to the petitioners from Grade E-6 to E-7, w.e.f. the year 2014 in view of the fact that since from the year 2014-17, no D.P.C was held which was required to be held every single year according to Common Coal Cadre Rules. Further prayer has been made to keep the petitioners within the zone of consideration for promotion from the Grade E-7 to E-8.