Jyotirmay Bhattacharya, J. - (1.) In this writ petition, the petitioner has claimed notional fixation of seniority of the petitioner in E-3 Grade with effect from 31st December 2001 which is the date when promotion to the said Grade was denied to the petitioner wrongfully by the concerned authority.
(2.) The petitioner along with eight other security officers who were transferred on promotion from BCCL to CCL in pursuance of CIL's order dated 20th April, 2000 were under consideration for promotion from E-2 Grade to E-3 Grade in the year 2000. Accordingly, the Deputy Personal Manager (C.R.), CCL by his letter dated 6th June, 2000 being annexure 'P-6' to this petition, requested the Personal Manager (ER) to send the ACRs (Annual Confidential Reports) of mine security officers in E-2 Grade including that of the petitioner for the periods 1997-98, 1998-99 and 1999-2000 which were required to be placed before DPC (Department Promotional Committee) in 14th phase of cluster DPC.
(3.) Ultimately, however, when the promotional order was issued on 31st, December 2001 vide annexure 'P-7' to this writ petition, it appeared therefrom that all the said security officers excepting the petitioner were given promotion to the post of senior security officer in E-3 Grade with immediate effect.;