S.J.V.N. LIMITED Vs. MANMEET GUPTA

JUDGEMENT

(1.) THESE two appeals are directed against a common judgment delivered by a learned Single Judge of this Court passed in CWP Nos.1101 & 1311 of 2001, decided on 31.5.2007. The writ petitioners in both the cases were eligible for being promoted from E -2 to E -3 Grade w.e.f. 1.1.2000. A meeting of the Departmental Promotion Committee (DPC for short) was held and both the writ petitioners were found fit for promotion. However, the DPC recommended that they be promoted w.e.f. 1.7.2000 and not from 1.1.2000. On the basis of the recommendations of the DPC, the appellant Satluj Jal Vidyut Nigam Limited (SJVNL for short) promoted the petitioners to the E -3 Grade w.e.f. 1.7.2000.

(2.) AGGRIEVED by this action, both the writ petitioners filed writ petitions praying that they should have been promoted w.e.f. 1.1.2000 and not w.e.f. 1.7.2000. They also pleaded that one Shri R.K. Jagota, who had been found fit for promotion by the same DPC, had been promoted w.e.f. 1.1.2000. The stand of the appellants is that it is for the DPC to recommend from which date an employee should be promoted and the employer has followed the recommendations of the DPC.

(3.) WE , therefore, find no merit in the appeals, which stand dismissed. We, however, make it clear that our above observations are only with regard to the promotion to the E -3 category and we have not gone into the issue of promotion to other categories.