Allahabad High Court
Krishna Chandra Bajpai And 9 Ors. vs U.P.Power Corp. Ltd. Through Its ... on 19 July, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- SERVICE SINGLE No. - 4771 of 2004 Petitioner :- Krishna Chandra Bajpai And 9 Ors. Respondent :- U.P.Power Corp. Ltd. Through Its Chairman Cum-M.D. Lko. Petitioner Counsel :- P.K.Srivastava,Anil Kumar Tewari,Har Govind Singh Parihar,Mrs Seema Srivastava,R.K. Srivastava Respondent Counsel :- Sandeep Dixit,Mohd. Ali Hon'ble Satyendra Singh Chauhan,J.
Case has been taken up in the revised list. Learned counsel for the opposite parties is not present. Name of Sri S.K. Awasthi has been shown but no one on behalf of the opposite parties has appeared.
Submission of learned counsel for the petitioners is that the opposite parties are going to make promotion on the post of Junior Engineer from the post of Technical Grade-II ignoring the seniority list, which has been published in the department on 25.11.2009. Submission is that in any case, promotions are to be made in accordance with the existing seniority list as the criteria for promotion as contemplated under the Rules is seniority subject to rejection of unfit. It is also submitted that promotions are going to take place very shortly.
Since the promotion process is due and submission of the learned counsel for the petitioners that the opposite parties are willfully ignoring the seniority list, which has been published by them, it is incumbent upon them to make promotion in accordance with the seniority list.
In this view of the matter, the opposite parties are directed to consider the case of promotion of various incumbents in accordance with the prevailing seniority list in the department after following the criteria provided in the Service Rules.
List after a week.
Order Date :- 19.7.2010 RBS/-