PIYUSH RANJAN MITTAL Vs. COAL INDIA LIMITED
LAWS(JHAR)-2007-5-72
HIGH COURT OF JHARKHAND
Decided on May 04,2007

Piyush Ranjan Mittal Appellant
VERSUS
COAL INDIA LIMITED Respondents

JUDGEMENT

- (1.) PETITIONER is an employee of respondent Company. He is seeking a direction for his promotion from E -5 to M -1 Grade.
(2.) MR . Mehta submits that counter has been filed though the same has not been placed on record. Mr. Mehta also submits that case of the petitioner has already been forwarded to the Chairman, Coal India Limited. In this view of the matter, the Chairman, Coal India Limited is directed to consider the case and pass appropriate order in regard to promotion of the petitioner within a period of three months from the date of copy of this order is served.
(3.) THIS writ petition is disposed of.;


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