- (1.) In the instant writ petition an order was passed on 17.11.2006 wherein the writ petition was dismissed. Subsequently an appeal preferred by the petitioner being L.P.A. No. 6191 of 2006, the order passed by the writ court on 17.11.2006 was set aside and the matter was remanded back to the Single Judge and after remand the matter has been heard at length. Prayer made in this writ petition is for a direction upon the respondents to promote the petitioner to Technical and Supervisory Grade-A with retrospective effect from 1.2.1993 and also for a direction upon the respondents to pay salary of the petitioner for his designated post of Fitter-cum-Operator instead of salary for the post of Fitter alone. A consequent prayer has also been made by the petitioner for granting him all monetary benefits on promotion to the post of Technical and Supervisory Grade-A w.e.f. 1.2.1993.
(2.) The petitioner was employed in the respondent No. 1 as an Electrical Fitter (Training) on 10.12.1975 and after completion of one year of training, the petitioner was posted as Electrical Fitter in Category-II. Subsequently in 1979, the petitioner was promoted to the post of Fitter category-IV. In the year 1982, a Departmental Promotion Committee (DPC) was constituted in which the petitioner had appeared and had qualified for promotion and accordingly in the year 1993 vide office order dated 28.6.1993, the petitioner was promoted to category-V as Fitter-cum-Operator and the petitioner joined on his promoted post on 30.6.1983. After completion of 3 years in category-V, the petitioner faced the DPC, but according to the petitioner, no promotion was granted to him and no reasons were assigned. The petitioner has remained in the post of Fitter-cum-Operator since 1983 till his date of superannuation.
(3.) Heard Mr. Jaiprakash, learned Senior Counsel for the petitioner and Mr. Anoop Kumar Mehta, learned counsel for the respondents.;