RAJU PRASAD Vs. DAMODAR VALLEY CORPORATION

JUDGEMENT

(1.) Heard Mr. Amit Kumar Das, Ld. Counsel for the Petitioner and Ms. Khalida Haya Rashmi, Ld. Counsel for the Respondent Corporation-Respondent No. 1 to 5. Though a Vakalanama has been filed on behalf of the Respondent No.6, but no one turned up for argument. Since the matter is almost 10 years old, accordingly, with consent of the parties the Court heard the matter on 27/1/2026 and kept the case for pronouncement of the judgment.

(2.) The instant writ application has been preferred by the petitioners for quashing of letter dtd. 16/12/2015 issued by Respondent No. 5, whereby the request for restoration of seniority of Petitioner No. 1 was rejected, and consequently to restore the seniority of the Petitioners in accordance with Clause 12 of the relevant Office Memoranda dtd. 9/8/2007 and 2/1/2008 by re-designating/promoting them as Senior Accounts Officers with effect from 13/8/2006, being the date on which Respondent No. 6 was promoted.

(3.) The petitioners were appointed as Accounts Officers pursuant to an advertisement, and thereafter vide appointment letters dtd. 10/2/2006 they were given appointment. Respondent No. 6, Lalan Prasad Gupta, was appointed as Management Trainee in the pay scale of Rs.8000.0027513500 on 21/7/1998 and, upon completion of training, was confirmed as Assistant Accounts Officer in the same pay scale on 17/11/1999. Thereafter, he continued to work as Assistant Accounts Officer in the Accounts & Finance Cadre without any promotion and was posted under the supervision of the Petitioners, reporting to them for official purposes.