DHANAKAR THAKUR Vs. MECON LIMITED

JUDGEMENT

(1.) I.A. No. 9013 of 2017

(2.) Writ petitioner is in appeal aggrieved by the order dated 7.12015 passed in W.P.(S) No. 5952 of 2013 by learned single judge, whereunder, it was held that since the petitioner failed to fulfill the requisite criteria in order to come within the zone of consideration for being recommended for promotion from E-6 to E-7 grade, he has failed to make out a case for direction upon the respondent nos. 1 and 2 to reconsider his claim for promotion. Learned single judge also held that promotion of respondent Nos. 3, 4 and 5 to E-7 grade cannot be interfered with. Writ petition was dismissed as being devoid of merit.

(3.) Petitioner/Appellant herein had approached the writ court with a prayer for quashing of the order of promotion of respondent nos. 3 and 4 dated 30.6.2012 and respondent no.5 dated 6th July, 2013 to E7 grade asserting that they lacked basic requisite educational qualification for E-7 grade and that petitioner was deprived from promotion despite having the educational qualification of MD in general medicine and Diploma in Child Health. Petitioner prayed for a direction upon the respondent nos. 1 and 2 i.e. Mecon and its officials to promote him from E-6 to E-7 grade with effect from 1st April, 2011 with all consequential monetary benefits. He also prayed that the annual performance report pertaining to the year 2010 be expunged and a average mark be accorded on the basis of past years in the E-6 grade for the purposes of promotion and payment of performance related perks.