Sabina, J. - (1.) PETITIONER has filed this petition challenging the action of the respondents, whereby, he was not granted time bound pay scale on completion of 16 years of service.
(2.) CASE of the petitioner, in brief, is that he joined the service of respondent -Corporation as Lineman on 24.01.1970 and earned his promotions in due course. Respondent -Corporation issued policy dated 23.04.1990 for grant of time bound pay scales on completion of 9/16 years of service by the employees. Petitioner was granted 9 years time bound pay scale w.e.f. 17.05.1998. However, the petitioner was not granted the time bound promotional pay scale on completion of 16 years of service. Hence, the present petition. Learned counsel for the petitioner has submitted that the respondents had erred in not granting time bound promotional pay scale to the petitioner on his completing 16 years of service on irrelevant considerations. Petitioner had never been conveyed adverse/average report at any stage during the period in question.
(3.) LEARNED counsel for the respondents, on the other hand, has opposed the petition and has submitted that the petitioner had not been granted the time bound scale on completion of his 16 years of service, as his performance was not up to the mark and he had many average and one below average Annual Confidential Report (in short 'ACR') during his service from the year 1989 to 2007. Some of the reports were conveyed to the petitioner. Many disciplinary cases were also initiated against the petitioner for acts and omissions committed by him and he was awarded major/minor punishments.;