- (1.) HEARD the parties. Coal India Limited, through its General Manager (Personnel) has preferred this appeal against the order dated 17.12.2002, passed by the learned Single Judge in C.W.J.C. No. 2280 of 2001.
(2.) MRS . Kiran, sole respondent was appointed as Welfare Officer, E -I Grade on 24.9.1985. She was promoted to the post of Personnel Officer, E -II Grade on 1.11.1989 and further on 30.3.1993 to the post of Senior Personnel Officer. On 23.9.1997 she was promoted to the post of Deputy Personnel Officer, E -IV Grade. She filed C.W.J.C. No. 2280 of 2001 under Article 226 of the Constitution of India in this Court claiming that she being the senior and eligible for promotion from E -IV Grade to the post of Personnel Manager, E -V Grade has been denied such promotion on the ground that a vigilance case was pending against her and as such she prayed for a direction for her promotion to E -V Grade with effect from 22.3.2001 when juniors to her were promoted.
(3.) HOWEVER , during pendency of the writ application on 22.5.2002 she was promoted to the post of Personnel Manager in E -V Grade and was given notional seniority and notional fixation of pay with effect from 22.3.2001 under cluster concept, but without any financial benefit the writ application was amended accordingly.;