SUBHRO KAMAL MUKHERJEE,J. - (1.) This is an application under Article 226 of the Constitution of India challenging the judgment and order dated December 23, 2011 passed by the Central Administrative Tribunal, Calcutta Bench (Circuit Bench at Port Blair) in Original Application No.80/AN/2006.
(2.) By the order impugned, although, the Tribunal held that the writ petitioner was a member of a scheduled tribe community and 'L' type roster was applicable as the cadre strength of the post of Assistant Registrar of Co-operative Societies was less than 13, no relief was granted to the petitioner as it was held that the original application was barred by limitation.
(3.) The writ petitioner was appointed as an Inspector of Co-operative Societies. Subsequently, the posts of the Inspector and the Auditor were merged. The next promotional post is the Assistant Registrar of Co-operative Societies. Admittedly, there are 12 posts in the cadre.;