Mahitosh Majumdar, J. - (1.) The writ petitioner challenges arbitrary and discriminatory treatment meted out to him by Damodar Valley Corporation (for short the said Corporation) and grant of undue, unauthorised and illegal promotion and service benefits to the respondent no. 7 and the respondent no. 8 in contravention of the Rules and Regulations and for a re-fixation of inter-se seniority of the petitioner and the respondents no. 7 and 8 for the purpose of promotion to the post of Senior Chief Engineer. The petitioner prayed for setting aside the Annual Confidential Report for the year 1986-87 recorded against the petitioner.
(2.) The respondents filed affidavit-in-opposition and the petitioner also filed affidavit-in-reply. The learned Counsel appearing for the parties filed respective written arguments. The facts of the case are stated as follows:-
(3.) The petitioner after his appointment to the post of Shift-in-Charge with effect from December 22, 1952 joined as Assistant Engineer (Electrical) (hereinafter referred to as A.E(E) on May 15, 1954, pursuant to an open advertisement after due compliance of the recruitment process. The DVC Service Regulations (for short the Service Regulation hereinafter) governed the service conditions of the petitioner. The Corporation had and has adopted the Rules, Circulars, Notifications applicable to the Central Government employees for its own employees, in cases not covered by the provisions of the Service Regulation.;