- (1.) Appellant Oil and Natural Gas Corporation Limited (in short 'ONGC') was Respondent No. 2. in the Writ Petition filed by Respondent (Writ Petitioner), Dinesh Chandra Biswas. By the Judgment and order dated December 7 and 21, 1999 a Learned Judge of this Court disposed of the Writ Petition. This appeal is against that Judgment and order.
(2.) By the impugned Judgment and order the Learned Judge directed the Appellant (ONGC) to reconsider the Respondent (Writ Petitioner) for promotion with effect from April 1, 1982 to the post of Superintendent (P & A) to which he had been promoted with effect from January 1, 1985.
(3.) On May 27, 1982 Appellant (ONGC) issued an Office Memorandum (Annexure 'C' to Writ Petition) to notify a decision. The decision was that as a one time exception all its Class III employees who as on April 1, 1982 had put in at least 18 years of service in Class III posts would be considered by appropriate Departmental Promotion Committees for promotion from April 1, 1982 by suitable up-gradation of the posts.;