- (1.) Heard the parties and with their consent, this writ petition is being disposed of at this stage itself
(2.) The petitioners had moved his Court earlier in C.W.J.C. No. 2291 of 2000 (R) seeking direction to consider their cases for promotion to the post of Assistant Engineer (Civil) Group - A posts. The said Writ Petition was disposed of by order dated 25.02.2002 as contained in Annexure-7 to the writ petition by directing the petitioners to approach the respondent Damodar Valley Corporation and the respondent Damodar Valley Corporation was directed to consider their representation forwarded by the Superintending Engineer and to take a decision in the matter of promotion of the petitioner in accordance with law.
(3.) Pursuant to the aforesaid order, representation was filed by the petitioners which has been disposed of by impugned order as contained in Annexure-9, whereby the claim of the petitioners for promotion to the post of Assistant Engineer (Civil) has been rejected. It is this order, the petitioners are challenging in this writ petition mainly on the ground that unless a policy decision is taken by the Damodar Valley Corporation for giving reservation in promotion as per Article 16(4)(A) of the Constitution of India, no reservation in promotion can be given.;