- (1.) HEARD Sri A.R. Masoodi, learned Counsel appearing for the applicant in support of review application and Sri Vipin Sinha appearing for Respondents.
(2.) THIS is an application praying for review of the judgment and order of this Court dated 11.11.2010. The writ petition was disposed of after hearing the Petitioner and the Respondents on merits. The following directions were issued by this Court while disposing of the writ petition: In view of the proposition as laid down above, Petitioner was entitled for an opportunity to represent against the entry awarded to hm in the years 1997 -98, and 1998 -99 which were also required to be communicated. Petitioner having already been promoted from Group E to F w.e.f. 01/9/2004, we of the view that ends of justice be served in directing the Corporation to communicate the appraisals for the year 1978 -98 and 1998 -99 within a period of one month from today with liberty to the Petitioner to submit his representation within a further period of one month. The question of consideration of the Petitioner for retrospective promotion as per the DPC held in the year 2001, shall be dependent on the outcome of the decision on the above representation for upgrading of the entries for the year 199798 and 1998 -99. We make it clear that we are not expressing any opinion with regard to the gradings or otherwise appraisals granted to the Petitioner for the year 1978 -98 and 1998 -99, and it is for the Corporation to consider the said issue and the case of the Petitioner for retrospective promotion in the DPC held in 2001 from Job Group 'E' to 'F' and subsequent promotion accordingly, As observed above, the Petitioner is not entitled for the reliefs as claimed in the writ petition except to the extent as directed above . The writ petition is disposed of accordingly. Parties shall bear their own costs. Learned Counsel for the applicant at very outset has fairly submitted that the judgment and order of this Court is substantially in favour of the Petitioner and the Petitioner has made this application only for a limited relief i.e. no time frame was fixed for decision of the representation of the Petitioner on the appraisals of 1997 -98 and 1998 -99, hence the Court may fix time frame.
(3.) SRI Vipin Sihna, learned Counsel for the Respondents submits that appraisals for 1997 -98 and 1998 -99 have already been communicated to the Petitioner to which the Petitioner has already filed representation, which is under consideration. Learned Counsel for the Respondents submits that the decision on the representation of the Petitioner shall be communicated within four weeks from today and if any further consequential actions are to be taken by the Corporation, the same may also be done within further period of two months.;