SRIMANTA CHAKRABARTY Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2016-2-115
HIGH COURT OF CALCUTTA
Decided on February 02,2016

Srimanta Chakrabarty Appellant
VERSUS
State Of West Bengal AndAmp; Ors. Respondents

JUDGEMENT

SANJIB BANERJEE,J. - (1.) The petitioner complains of a promotion being denied to the petitioner shortly before his retirement in April, 2014.
(2.) There is no dispute that the petitioner served more than three years at the Assistant Engineer level in the Distribution Company by January, 2014 when the appropriate committee of the Distribution Company convened to consider the promotion of all eligible candidates. According to the Distribution Company, in terms of the promotion policy revised in 2010, eligible candidates who have served a minimum of three years at the Assistant Engineer level and have completed 25 years in service are considered for promotion on the basis of the criteria as to attendance, performance, suitability, integrity and the like stipulated in the relevant rules.
(3.) The Distribution Company says that if a candidate loses out on the promotion, such candidate is called again and at least three chances are afforded to a candidate to participate in the process. Unfortunately for the petitioner, the petitioner retired within a few months of the petitioner failing in the first try and there was no question of offering the petitioner a second chance since he retired within three months of the completion of the promotion process in the year 2014.;


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