- (1.) BASED upon an earlier judgement of this Court dated 20.11.1990 passed in C.W.J.C. No. 1094 of 1989 (R) and C.W.J.C. No. 2108 of 1989(R), the petitioners in both these writ applications have demanded that they be given promotion to the post of Engineering Excavation Grade -II from the panel dated 26.05.1988 with effect from 31.05.1988.
(2.) THE respondent Coal India Limited had, in compliance with the order of this Court passed in the aforementioned writ applications, granted promotions to the petitioners from the panel of 1988 but with effect from 22.12.1992. As it appears from the facts pleaded, that earlier, upon being denied their promotions from the due date, the petitioners, together with other similarly situated co -employees, had earlier moved this Court for appropriate directions to the respondent employer. The writ petitions were disposed of with a direction given to the respondent employer to consider the grant of promotion to the petitioners and similarly situated other co -employees, from the selection panel which was prepared in the year 1988 and in the subsequent years. When such order of this Court came to be finally confirmed even by the Supreme Court, the respondent employer had acted upon by way of compliance of the order and had granted promotions to the employees.
(3.) THE grievance of the petitioners is that while other employees who were similarly situated and whose names were contained in the panel of 1988, have been granted promotions with effect from 1988 and some with effect from 1989, the petitioners, on the other hand, have been discriminated and the benefit of such promotions which ought to have been given to them from the panel of 1988 with effect from 31.05.1988 has been denied to them.;