S.P.Talukdar, J. - (1.) Being aggrieved by the Office Memorandum dated 25th of August, 2008 being Annexure- 'P-5' to the writ application, the petitioner approached this Court for redressal of his grievances.
(2.) The facts of the case may briefly be stated as follows:- The petitioner was appointed as Secretary in 1995 in the respondent organization, being the National Centre for Jute Diversification (hereinafter referred to as 'the NCJD'). In the staff structure, the Secretary is the senior most officer and has high degree of administrative and supervisory responsibility. The rank of the Secretary is just below that of the Executive Director. Except for certain unavoidable circumstances, during his tenure as Secretary, all the Annual Statutory Audits, Council Meetings, Annual General Meetings and other statutory assessments were conducted smoothly. There had been no occasion for any complaint against his functioning as Secretary. In the office note dated 26th of November, 2004, it was observed by the higher authorities that "his leadership in such events has been of great importance and appreciated by the august gathering. In nutshell there has been adequate and extensive responsibility lying on the shoulder of the Secretary. Since set up of NCJD, the role played by Secretary is very remarkable and commendable."
(3.) The petitioner was given promotion in November, 2004 on 'personal merit' basis to a higher scale of pay. He was entrusted by the Executive Director with the overall responsibility and charge of operation of the promotional and developmental schemes of the Government, which speaks much about his dedication, efficiency and integrity.;