VIJAY PRASAD, SON OF LATE BUDHAN MAHATO, AT PRESENT WORKING AS ASSISTANT COMMISSIONER II, CMPFO REGIONAL OFFICE, DEOGHAR AND RESIDENT OF SONALI BUILDING, VIP CHOWK, PO & PS DEOGHAR, DISTRICT DEOGHAR (JHARKHAND) Vs. UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF COAL, GOVERNMENT OF INDIA, SHASTRI BHAWAN, PO & PS NEW DELHI

JUDGEMENT

(1.) In view of Office Order No. 156 of 2016 dated 23.09.2016 claim of the petitioner for promotion to the rank of Assistant Commissioner(AC)I stood allowed. Order dated 10.11.2016 indicates that the petitioner confined his prayer in the writ petition only to the extent the effective date of promotion should be w.e.f. 26.08.2011.

(2.) The learned counsel for the petitioner submits that on account of delay caused by the respondents in not convening Departmental Promotion Committee (DPC) meeting in time, the petitioner was deprived of promotion in the rank of ACI and therefore, order dated 23.09.2016 whereby he has been granted promotion w.e.f. 23.09.2016 may be modified to the extent it relates to the aforesaid date.

(3.) Mr. Prasant Kumar Singh, the learned counsel for the Coal Mines Provident Fund Organisation (CMPFO) and Ms. Bakshi Vibha, the learned counsel for the Union of India have controverted the aforesaid submission.