RABI PRAKASH CHOWDHURY Vs. CHIEF JUSTICE HIGH COURT CALCATTA
LAWS(CAL)-2005-8-55
HIGH COURT OF CALCUTTA
Decided on August 01,2005

RABI PRAKASH CHOWDHURY Appellant
VERSUS
CHIEF JUSTICE, HIGH COURT, CALCUTTA Respondents

JUDGEMENT

- (1.) Six petitioners working as Upper Division Assistants at different departments/sections in the Appellate Side of this High Court moved the instant writ petition with the following prayers :- a) A writ of or in the nature of Mandamus commanding the respondent authorities. i) to act in accordance with law ; ii) to forthwith revoke, rescind, cancel and/or withdraw the impugned panel purportedly prepared from amongst the Upper Division Assistants having LL.B Degree for selection for promotion to the post of Stamp Reporter/Additional Stamp Reporter and to follow the relevant service rules governing the matter of promotion to the said posts of Stamp Reporter/Additional Stamp Reporter from amongst the Upper Division Assistants having LL.B. Degree and service seniority in case no candidate from the feeder posts is available. b) A writ of or in the nature of Certiorari calling upon the respondent-authorities to certify and produce or cause to be produced all the relevant records of the case before this Hon'ble Court so that on perusing the same conscionable justice may be done by quashing and cancelling the impugned panel. c) A writ of or in the nature of Prohibition prohibiting the respondents from giving effect to the impugned panel insofar as selection for promotion from amongst the empanelled candidates, barring only the Respondent No. 5 is concerned.
(2.) By a notice dated 8th July, 2002 issued by the Deputy Registrar (Administration), Appellate Side, applications were invited from the employees having LL.B. Degree and working as the Upper Division Assistants and above to appear at an oral test for preparation of a panel for filling up the existing as well as future vacancies in the post of Stamp Reporters, Additional Stamp Reporters in the Appellate Side. High Court, Calcutta. A xerox copy of the said notice has been made Annexure-'P-1' to the writ petition.
(3.) The six petitioners were posted as Upper Division Assistants and they had L.L.B. Degrees at that material point of time when notice was issued and accordingly all of them were applicants.;


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