SUBHAS CHANDRA BOSE Vs. TRUSTEES FOR IMPROVEMENT OF CALCUTTA
LAWS(CAL)-1987-12-24
HIGH COURT OF CALCUTTA
Decided on December 22,1987

SUBHAS CHANDRA BOSE Appellant
VERSUS
TRUSTEES Respondents

JUDGEMENT

P.K.Mukherjee, J. - (1.) In the present writ petition, the petitioner Subhas Chandra Bose has challenged the illegal grant of promotion in respect of private respondent Nos. 8 and 9, without preparing any detailed seniority list and prayed for issue of appropriate writ in the nature of Mandamus not to give effect and/or further effect to, the seniority list of Sub-Assistant Engineers of the Engineering Department of Calcutta Improvement Trust, which is Annexure 'I' to the writ petition, and further to prepare a seniority list of Sub-Assistant Engineers and also further commanding the respondents to fix up the seniority position of the petitioner, in accordance with the resolution of the Board, which is Annexure 'H', after rechecking the Board's resolutions, dated January 22, 1972, and July 20, 1974.
(2.) The writ petition was moved before T. K. Basu, J, on June 8, 1981, and came up for disposal before me on April 6, 1987, and hearing was concluded on May 19, 1987, and judgment was reserved.
(3.) As I was sitting in the Division: Bench in the meantime and the Rule file was misplaced, the judgment could not be delivered till recently.;


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