- (1.) HEARD Sri I.P. Singh, for the petitioner and Sri Rohan Gupta, holding brief of Sri Yashwant Verma, for the respondents.
(2.) THE writ petition has been filed for quashing the orders dated 14.01.1987 and 19.04.1995, withholding 'Efficiency Bar' w.e.f. 01.02.1977 and rejecting the representation of the petitioner and for mandamus to release 'Efficiency Bar' and for grant of increments and other consequential benefits to the petitioner w.e.f. 01.02.1977.
(3.) THE petitioner was appointed on the post of 'Draftsman' in Indian Institute of Technology, Kanpur on 05.02.1963 and confirmed on 11.02.1964. Indian Institute of Technology, Kanpur was earlier established by the Society, registered under Societies Registration Act, 1860. After coming into force of Indian Institute of Technology Act, 1961, it was incorporated in it. On completion of 14 years continuous service, the petitioner was entitled for 'time pay scale' subject to crossing of the 'Efficiency Bar. Deputy Registrar (Admin), by letter dated 14.01.1987, informed the petitioner that he was not allowed to cross the 'Efficiency Bar' w.e.f. 01.02.1977. The petitioner filed his representation dated 21.01.1987 against the aforesaid letter. Thereafter, the petitioner made reminders dated 24.01.1994, 08.02.1994 and 14.11.1994. The representation of the petitioner was rejected by Registrar, by order dated 19.04.1995. In this letter, it has been mentioned that examination of case file of the petitioner showed that his work record was poor with no work out put. Consequently the Director, who was competent to decide the clearance of 'Efficiency Bar' had decided to hold with his 'Efficiency Bar' right from 1977. Hence this writ petition has been filed.;