M. RAMULU Vs. DIRECTOR (PERSONNEL), SINGARENI COLLIERIES CO. LTD., KOTHAGUDEM, KHAMMAM DISTRICT AND OTHERS

JUDGEMENT

(1.) This application, under Section 114 read with Order 47 Rule 1 of CPC, is filed seeking review of the order passed by a Division Bench of this Court in WA Nos. 2297 of 2003 and 1036 of 2004 dated 26.6.2014.

(2.) The relief sought for by the review petitioner herein, in WP Nos. 15826 of 1990 and 19768 of 1994, was to direct the respondents to promote him to the post of Executive Engineer (E3) from the date his immediate junior was promoted, and to promote him as a Divisional Engineer from the date of promotion of his immediate juniors, with all consequential benefits by treating non-consideration of his claims for promotion to the post of Executive Engineer and Divisional Engineer as illegal, arbitrary and violative of Article 14 of the Constitution of India.

(3.) The learned Single Judge had allowed the writ petitions by order dated 5.9.2003, and directed the respondents to consider the case of the review petitioner herein for further promotion to the next higher posts of Executive Engineer and Divisional Engineer with effect from the date his immediate juniors were considered, and to pass appropriate orders within four months.