- (1.) All these three writ applications were taken up together as by these applications the selfsame order being Order dated November 23, 2006 passed by the Central Administrative Tribunal, Calcutta Bench in Misc. Application No. 619 of 2006 arising out of the original application being No. 419 of 2006 has been challenged. Re: W.P.C.T. 711 of 2006
(2.) The applicant under Section 19 of the Administrative Tribunal Act, who is the respondent No. 1 before us, complained before the Central Administrative Tribunal that in view of illegal grant of promotion to some Juniors in the W.B.C.S. (Executive) entire, his case has not been sponsored for promotion to I.A.S. cadre in accordance with the rules. According to the applicant, the respondent-authority while promoting some of the juniors did not follow all the directions given by a Division Bench of this Court in an earlier writ application wherein the said Division Bench gave certain directions to the respondent-authority while considering the inter se seniority amongst those persons.
(3.) In the past, the tribunal after entertaining the application passed an interim order for 14 days thereby restraining the respondents from filling up all the vacancies to the post of I.A.S. by promotion in the State of West Bengal till further orders.;