- (1.) WE are in complete agreement, with respect, with our learned brother Justice Paritosh Mukherjee who disposed of the writ. The appeal must fail.
(2.) THE appellant writ petitioner is an, Association of Engineer Employees of the West Bengal State Electricity Board. They complain that fortynine members of theirs have been wrongly superseded during grant of promotion. The promoted engineers (employees) are also members of the Association, and, before us, they are the ninth to the eighteenth respondents.
(3.) THE regulation framed under section 79 of the Indian Electricity (Supply)Act, 1948, governing promotion, is as follows : - "14 (4 ). In the case of promotion the appropriate Selection committee shall consider the claims of all candidates eligible for promotion and examine their service records. It may also hold an examination and/or interview of the candidates. Thereafter it will advise the appointing authority as to the candidates deserving promotion". ;