SURYA NANDAN SINHA Vs. HINDUSTAN STEELWORKS CONSTRUCTION LIMITED

JUDGEMENT

(1.) Heard Mr. Gaurav Abhishek for the petitioner and Mr. Kumar Vaibhav for the respondent Hindustan Steelworks Construction Limited.

(2.) The petitioner has preferred this writ petition for direction to forthwith pay the salary since 18.02.2006 till date and also for a direction upon the respondents to consider the case of the petitioner for promotion to the higher post of Section Officer with all consequential benefits from the date when the other similarly situated persons have been granted.

(3.) Learned counsel appearing for the petitioner submits that the petitioner was appointed on 16.09.1976 on the post of Time Keeper with the Respondent No.1. The petitioner was supposed to be promoted to the higher post of Section Officer but his case has not been considered and others have been promoted and as such, the petitioner is entitled to be promoted on the post of Section Officer. The petitioner made representation but no action has been taken on that. In the body of the writ petition the petitioner has mentioned that certain medical bills of the petitioner have not been paid. It is also stated in the writ petition that the petitioner has been transferred from Bokaro Steel City to Chennai on 03.04.2003. The petitioner has also averred in the writ petition that arrears of salary for 21 months is due which has not been paid to the petitioner.