- (1.) Heard Mr, Anil Kumar Sinha. Senior Advocate for the petitioner and Mr. A.K. Mehta, learned counsel for the respondents.
(2.) THE petitioner came to this Court earlier challenging the order of the Director (P and I R) CIL passed on 24th January/4th February, 1997 by which his representation for promotion to the E -3 and E -4 Grade had been rejected. A Single Judge of this Court disposed off the Writ Petition and rejected the contention of the respondents to the effect that the petitioner had been inadvertently promoted to the E -2 Grade. Consequently the order of rejection of the Director mentioned above was set aside and the matter was remanded for reconsideration of the case of the petitioner for promotion to E -3 Grade from his due date and from the date his junior, if any, was promoted. The respondents were restrained from raising any question relating to the standard of diploma of the petitioner, i.e. Diploma in Auto Mobile Engineering. The decision was to be taken and communicated to the petitioner within three months from the date of receipt/ production of a copy of the said order. The aforementioned order of the learned Single Judge was passed on 2.8.1999.
(3.) BEING aggrieved, M/s. Bharat Coking Coal Ltd. (respondent No. 5 herein) and others filed Letters Patent Appeal vide LPA No. 353 of 1999 (R). A Division Bench upheld the order of the learned Single Judge and observed that the findings arrived at by the Single Judge was justified. Accordingly, the Division Bench did not find any merit in the Appeal and consequently the LPA was dismissed.;