LAWS(JHAR)-2016-12-47

JANKI PRASAD YADAV, SON OF GOURI GOPE, RESIDENT OF VILLAGE JHIRKI, BANDH COLONY, PO Vs. CENTRAL COALFIELDS LIMITED THROUGH ITS CHAIRMAN

Decided On December 08, 2016
Janki Prasad Yadav, Son Of Gouri Gope, Resident Of Village Jhirki, Bandh Colony, Po Appellant
V/S
Central Coalfields Limited Through Its Chairman Respondents

JUDGEMENT

(1.) Claiming promotion to the post of Office Superintendent, the petitioner seeks cancellation of office order dated 14.08.2014 whereby eight other persons were granted promotion.

(2.) Heard.

(3.) Mr. Atanu Banerjee, learned counsel for the petitioner contends that Cadre Scheme For Ministerial Staff General Clerical Cadre does not provide mode of selection through written examination and it also does not provide distribution of marks for educational qualification, experience and Annual Confidential Report entries (hereinafter referred to as 'ACR'), however, the respondent-CCL adopted an unique procedure for promotion from Special Grade Clerk/ Sr. Clerk to the post of Office Superintendent. It is contended that while adopting such a procedure, juniors to the petitioner were promoted but, claim of the petitioner for promotion to the post of Office Superintendent has been ignored. It is further contended that the selection procedure adopted by the respondent-CCL has caused serious prejudice to the petitioner inasmuch as, some of the employees who received entries in their ACRs 'Very Good/Outstanding' got more marks, although the petitioner in his entire service did not receive any adverse entry was given 'Good' remarks only.