BRIDLY FORD PASSAH Vs. UNION OF INDIA AND ORS.
LAWS(CAL)-2005-12-73
HIGH COURT OF CALCUTTA
Decided on December 01,2005

Bridly Ford Passah Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

Jyotirmay Bhattacharya, J - (1.) . - The refusal to grant promotion to the petitioner to the rank of D.I.G. grade by ignoring his seniority and his performance while he was officiating in the post of D.I.G. grade as well as his transfer to his substantive post at Sekendrabad while his juniors had been transferred on promotion, have been challenged by the petitioner in this writ petition.
(2.) Admittedly the petitioner is a candidate who deserved to be considered for promotion to the rank of D.I.G. grade. The petitioner, in fact, was considered for such promotion along with the other deserving candidates but was ultimately found to be unfit for such promotion by the concerned selection authority. All the 18 persons including the private respondents who were given promotion to the rank of D.I.G. grade, are admittedly junior to the petitioner.
(3.) The petitioner challenges the said action of the concerned respondent on various grounds which are as follows :;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.