Gorachand De, J. - (1.) :- By this application under Article 226 of the Constitution of India, the petitioners who are Junior Finger Print Experts under the Finger Print Bureau, West Bengal have prayed for a Writ in the nature of Mandamus directing the respondents to forthwith cancel/withdraw and/or rescind the clarification as contained in Memo No. 1016 PER/A dated 15th March, 1991 issued by the Director General and Inspector General of Police, West Bengal and to forthwith grant promotion to the petitioners to the post of Senior Finger Print Experts on completion of 12 years of service as Junior Finger Print Experts and also for other reliefs after setting aside the Order dated 11th July, 1997 passed by the State Administrative Tribunal in T.A. No. 1582 of 1996.
(2.) Initially the petitioners on 29th May, 1992 moved a Writ Petition before this Court challenging the stand taken by the respondents deviating from the different Government orders as regards conditions and eligibility criteria of the Junior Civilian Finger Print Experts for promotion to the rank of Senior Civilian Experts for promotion to the rank of Senior Civilian Experts in the Finger Print Bureau and the Writ Petition was registered as C.O. No. 10187(W) of 1992. An order of status quo as regards promotion of Junior Civilian Finger Print Experts till the disposal of the Writ application was passed by this Court and thereafter, the writ application was transferred to the State Administrative Tribunal for hearing and disposal where the application was renumbered as TA No. 1582 of 1996.
(3.) The learned Tribunal after hearing both the parties was pleased to reject the application of the petitioners by the impugned order dated 11th July, 1997.;