- (1.) THE present writ petition was filed for a Writ of Mandamus to command the Respondent No. 2 to 5 to give immediate effect of the Office Order bearing No. 217/1991-SI dated 26/12/1991 issued in respect of the promotion of the Petitioner to the post of deputy Manager (Q. C.) with affect from 31/12/1991 and other consequential relief.
(2.) IT has been stated in details that the petitioner was appointed as fumigation Assistant of Food Corporation of India on 15/11/1960 and thereafter promoted as Quality Inspector on December, 1964 and subsequently he was promoted to the post of Assistant Manager (Quality Control)on 9. 12. 1971.
(3.) IT has been placed on record that during the tenure of petitioner's service in the Food Corporation of India, there was no adverse remarks from his superior and/or Controlling Authority. He was, however, promoted to the post of Deputy Manager (Q. C.) by the Executive Director (Pert) i. e. the respondent No. 3. He was not permitted to join at the office at 10, Middleton Row, Calcutta by the respondent no. 4. The petitioner alleges that the acts done or caused to be done by the respondent no. 4 are arbitrary discriminatory and illegal and he was compelled to move the Writ court to seek reliefs.;