KARTICK CHANDRA GHOSH AND ORS. Vs. KOLKATA MUNICIPAL CORPORTATION AND ORS.
LAWS(CAL)-2016-3-41
HIGH COURT OF CALCUTTA
Decided on March 16,2016

Kartick Chandra Ghosh And Ors. Appellant
VERSUS
Kolkata Municipal Corportation And Ors. Respondents

JUDGEMENT

Arijit Banerjee, J. - (1.) These two appeals arise from a common judgment and order dated 15th May, 2013 whereby two writ petitions being WP No. 21394(W) of 2000 (Ashok Kumar Guha and others v/s. Kolkata Municipal Corporation and others) and WP No. 936 of 2003 (Kartick Chandra Ghosh and others v/s. Kolkata Municipal Corporation and others) were disposed of.
(2.) The present proceeding essentially pertains to a dispute with regard to determination of inter se seniority between the promotees and the direct recruits to the post of Assistant Engineer (Civil) and the post of Executive Engineer (Civil) of the Kolkata Municipal Corporation.
(3.) WP No. 21394(W) of 2000 was filed by two of the promotees challenging the appointment of the direct recruits to the post of Assistant Engineer, Kolkata Municipal Corporation and for redetermination of the inter se seniority of the promotees viz   -viz direct recruits.;


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