CHANDRESHWAR PRASAD SINGH Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) HEARD Mr. H.K. Jha, learned counsel for the petitioner and Mr. A.K. Mehta, learned counsel for the respondents.

(2.) THE petitioner prays for issuance of a writ of mandamus commanding the respondents to consider his name for promotion from E -2 grade (Senior Sub -ordinate Mining Engineer/under Manager) to the E -3 grade (Senior under Manager) and accordingly to promote him with effect from 1998 together with all consequential benefits. The petitioner has further prayed for a direction upon the respondents to correct his pay scale which according to him, has been wrongly fixed.

(3.) IN the year 1978 Departmental Promotion -cum -selection Committee recommended the name of the petitioner and consequently he was promoted to the executive cadre i.e. E -1 grade from the post of Overman (non -executive cadre) and accordingly he assumed charge of Subordinate Mining Engineer on 9.9.1978. According to the petitioner, M/s. Coal India Limited Is sued a circular by which the staffing pattern was revised and promotional avenues were opened for mining Supervisory personnel. The, petitioner has relied upon Annexure -3 in support of the aforesaid contention relating to the policy of Coal India Limited. According to the learned counsel for the petitioner, Clause 1(B) of the aforementioned policy clearly shows that promotional avenue was decided to be opened for all Overman who was a recognized diploma holder and such promotional avenues were to be given to them right upto the executive E -5 grade.