S.R. Roy, J. - (1.) These two matters are taken up for analogous hearing since they involve practically common questions of law and fact. In fact, identical questions have been raised in both the writ applications with the difference that in C.R. No. 12078(w) of 1983 the employees are represented by their Union, whereas in C.O. No. 3247(w) of 1984 two individual employees have come forward complaining against the policy of direct recruitment by the Damodar Valley Corporation authorities.
(2.) Coming to C.R. 12078(w) of 1983 the petitioner is a registered Trade opinion of the employees of the Damodar Valley Corporation (hereinafter to be referred to as the 'D.V.C.'). According to the petitioner, there has been a promotional avenue from the lowest bottom posts called the Entry posts in different streams. The Entry posts are filled up by direct recruitment through advertisements and interviews. Thereafter, the next higher posts in succession are filled up by promotion mainly on the basis of seniority.
(3.) There are three sections of the Lowest Bottom Posts, called Entry Posts in the D.V.C., namely, Non-Technical, Technical and Stenographer. The Entry posts are joined by the people with the expectation that promotional avenue would be open to them and as a matter of fact, the next higher posts have always been filled up by promotion.;