- (1.) This is an appeal from a judgment of Mr. Justice R. M. Datta delivered on the 22nd June, 1976 on an application under Art.226 of the Constitution.
(2.) The respondent was a Grade I clerk in the Eastern Railways in the scale of 130-300 (A. S.). On the 19th Oct. 1973 an office order was issued appointing the respondent to officiate as Law Assistant in the scale of 305-425 (A. S). In this office order it was specifically stated that the arrangements made were of a temporary nature subject to replacement on availability of panel candidates. It was further stated that the rights conferred by this office order would not entitle the persons concerned to claim promotions in future in supersession of their seniors.
(3.) Our attention has been drawn to a circular dated the 20th Jan. 1975, which the Chief Personnel Officer had issued intimating that an examination would be held for the panel of Law Assistants.;