S.P. Talukdar, J. - (1.) This application under Article 226 of the Constitution is directed against the Judgment dated 7th October, 2002 passed by the West Bengal Administrative Tribunal, in O.A. No. 1317 of 2001.
(2.) Grivances of the petitioners may briefly be stated as follows:- The respondent, as applicant, approached the West Bengal Administrative Tribunal, hereinafter referred to as 'the Tribunal', with his grievance for not being included in the trial list for promotion to the post of Inspector of Police.
(3.) The said case was contested by the present petitioner and it was the specific stand before the Tribunal that the present respondent could not be included in such selection list in view of pendency of the departmental proceeding against him.;