- (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order of the High Court of Judicature at Kolkata dated 1st September, 2009, in F.M.A. No. 807 of 2009. The Division Bench of the High Court in the impugned order dismissed the appeal of the appellants thereby affirming the order passed by the Learned Single Judge in W.P. No. 18313 of 2004, directing the appellants herein, to inform the respondents about the marks obtained by them in the examination in question and grant promotion to the respondents pursuant to the result of the departmental examination.
(3.) The respondents are employees of the appellants, i.e., Department of Telecommunication within the Department of Post & Telegraph, Government of India, now renamed Bharat Sanchar Nigam Limited. They appeared in an examination for being promoted to Junior Accounts Officers. Junior Accounts Officers Service Postal Wing (Group C) Recruitment Rules, 1977 regulate recruitment and conditions of service for this post. The rules provided for a two stage departmental examination for appointment to this post.;