RAMESHWAR KUMHAR Vs. BHARAT COKING COAL LTD

JUDGEMENT

(1.) Heard Mr. Sidhartha Roy, the learned counsel for the petitioner and Mr. Vipul Poddar, the learned counsel for the respondent BCCL.

(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 petitioner has preferred this writ petition for direction upon the respondents to promote the petitioner in category-V and regularize him as Store Attendant and to pay him the salary for the said post. Initially the petitioner was appointed as Mines Loader on 16.06.1980. Vide office order dated 1.3.1982 the petitioner was re-designated as Multi skilled worker category IV. The petitioner was reverted to category II as Store Mazdoor from category IV w.e.f. 10.07.1986. The petitioner has already worked for more than 10 years continuously on that post.