Aparesh Kumar Singh - (1.) HEARD learned counsel for the parties. This writ petition was preferred for quashing of the notice contained in Memo No. 622 dated 31st of May 2003 (Annexure -4) whereby respondent No. 4 -Executive Director (Personnel & Administration), Bokaro Steel Plant, Bokaro Steel City, Bokaro had directed 21 Head Security Guards of Bokaro Steel Plant to appear in the examination scheduled on 18th of June 2003 for promotion to the post of Assistant Security Inspector. Counsel for the petitioner, after some arguments, confines his prayer for consideration of the case of the petitioner along with the similarly situated persons for promotion to the post of Assistant Security Inspector for any promotional exercise in the subsequent years.
(2.) The petitioner was aggrieved by the said memo contained at annexure -4 as he was ignored for such promotion in view of the rules contained in Security Manual.
(3.) RESPONDENTS , on the other hand, have contested the claim of the petitioner, so far as his promotion is concerned, stating that the rules for promotion have since been changed and they are guided by Circulars for Non -Executive Cadre only and as per line of promotion, specific qualification is required for being considered for promotion as Head Security Guard/Assistant Security Inspector. Counsel for the respondents submits that in case the petitioner makes a representation, so far as consideration of his claim for promotion with other similarly situated Head Security Guards for any subsequent period is concerned, respondents would consider the same in accordance with law by passing a reasoned and speaking order. In the circumstances, the writ petition is disposed of giving liberty to the petitioner to approach the respondent No. 4 -Executive Director (Personnel & Administration), Bokaro Steel Plant, Bokaro Steel City, Bokaro with a representation for redressal of his grievances relating to consideration of his case for promotion from Head Security Guard to Assistant Security Inspector for the subsequent years, within a period of three weeks together with all supporting facts and documents. In case such a representation is made before the respondent No. 4, he shall consider the same in accordance with the rules applicable for such promotion in the organization and pass a reasoned and speaking order in accordance with law within a period of twelve weeks thereafter which shall also be communicated to the petitioner. Writ petition stands disposed of with the aforesaid observations and directions. I.A. also stands disposed of.;