S.N.PATHAK,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) The petitioner has approached this Court for quashing of letter No. 663 dated 30.10.2007 (Annexure-6) by which the claim of the petitioner has been rejected regarding consideration for giving benefits of first and second Time Bound Promotions as well as Senior Selection Grade. Further prayer has been made to grant the benefits of first and second Time Bound Promotion w.e.f. 01.04.1981 and 13.05.1986 respectively and also the benefits of Senior Selection Grade to the petitioner. Factual Matrix
(3.) The factual exposition as has been delineated in the writ petition is that the petitioner was initially appointed on the post of Salesman on 12.05.1961. Subsequently, he was promoted in the cadre of Manager and while the petitioner was working as In-charge Manager, he retired on 30.04.2001 and accordingly, the petitioner has been relieved and another In-charge Manager took charge as will be evident from the letter dated 18.04.2001. Thereafter, the respondents considered the case of the petitioner for 1st and 2nd Time Bound Promotions vide its letter dated 15.02.2001 but the same has been granted to him till date.;