J.K. YADAV Vs. COAL INDIA LTD.

JUDGEMENT

(1.) That this writ application has been filed on behalf of the petitioner for following reliefs:-

(2.) Heard learned counsel for the petitioner and learned counsel for the Respondents.

(3.) Learned counsel for the petitioner submitted that the petitioner has moved earlier before this court to modify the order as contained in reference dtd. 31/11/2000 by filing W.P.(S) No.569 of 2001 which was allowed on 11/2/2003 by the Co- ordinate Bench (Justice Vikramaditya Prasad as then his Lordship was) by deciding the issue in favour of the petitioner and High Court had directed that the Respondents shall decide the seniority of Engineers in E-2 Grade and also consider the seniority of the petitioner again and shall pass the reasoned order as to why his seniority will not computed from the date when his juniors were promoted.