RAMASHIS SINGH Vs. STEEL AUTHORITY OF INDIA LIMITED

JUDGEMENT

(1.) The petitioner has moved this Court seeking quashing of order dated 17.09.2001, whereby the representation of the petitioner has been rejected and for a direction for consideration of his case for promotion and consequential benefits from the date his juniors were granted such benefits.

(2.) The brief facts of this case are that the petitioner was initially appointed on the post of Laboratory Assistant, Grade-I in the Construction Wing of Bokaro Steel Plant on 08.04.1971. The petitioner was promoted on 15.07.1974 to the post of Senior Laboratory Assistant, Grade I (P-6). Thereafter, on 23.03.1997 the petitioner was appointed as Fuel Technical, Grade-III in Energy and Economy Department of Operation Wing. It is the case of the petitioner that the persons junior to him were granted promotion ignoring the claim of the petitioner. Therefore, the petitioner approached this Court in CWJC No. 2785 of 1999 (R). The writ petition was disposed of with a direction to the respondent No. 3 to decide the case of the petitioner, if juniors to him were promoted to the higher grade after 01.01.1996. The representation of the petitioner was disposed of by respondent No. 3 on 17.09.2001. Still aggrieved, the petitioner made a representation to the respondent No. 3 which is stated to have been rejected in view of order dated 17.09.2001. In these facts the petitioner has approached this Court.

(3.) A counter affidavit has been filed in which it is stated that the representation of the petitioner was examined in the light of order dated 28.03.2001 passed by this Hon'ble Court in CWJC No. 2785 of 1999 (R) and the plea of the petitioner that two persons junior to him were granted promotion has been considered and found not tenable. There is a separate line of promotion in the different wings under Operation / Division / Works of the respondent-company. The employee transferred from one division to another division in the non-executive cadre may at times get promotion in his line of promotion early because of the appointment in the department. The inter-se seniority between two employees working in two different wings / department cannot be compared because of different line of promotion in the respective department / wing. It has further been stated that in the D.P.C. the case of the petitioner was considered and the petitioner was not found suitable.