MANORANJAN TRIVEDI Vs. MECON LIMITED RANCHI

JUDGEMENT

(1.) Aappellant filed CWJC No. 2727 of 1999 (R) in this Court for a direction to the respondents to consider his case for promotion to the post of Deputy General Manager (E-7 grade) with effect from the date the juniors to him were promoted (April 1, 1995) and for granting the consequential benefits. It was further prayed that his case may also be considered for giving promotion to the E-8 grade of General Manager with notional seniority in E- 7 grade, effective from April 1, 1995.

(2.) The appellant was initially appointed as a Design Engineer (E- 2 grade) under the Central Engineering and Design Bureau (in short CEDB) of Hindustan Steel Limited, Ranchi, on November 3, 1972. Subsequently, CEDB was taken over by MECON Limited, the respondent No. 1 with effect from April 1, 1973.

(3.) On February 16, 1978 while working with the respondent No. 1, the appellant was promoted to the post of Senior Design Engineer, (E-3 grade) in blast furnace section. With effect from May 1, 1978, MECON was separated from the Steel Authority of india Limited (SAIL), under the provisions of Public Sector Iron and Steel Companies (Re-structuring and Miscellaneous Provisions) Act, 1978.