Pranab Kumar Chattopadhyay, J. - (1.) This appeal has been preferred at the instance of the writ petitioner assailing the order passed by the learned Single Judge whereby and whereunder the said learned Single Judge dismissed the writ petition on merits.
(2.) From the records we find that the writ petitioner was appointed as Chief Inspector, Food & Supplies Department, Government of West Bengal. The said writ petitioner was sent on deputation to the Food Corporation of India along with some other employees. In view of the agreement executed between the State Government and the Food Corporation of India till such time employees of the State Government sent on deputation to the said Food Corporation of India are absorbed by the said Corporation, officers and staff on deputation shall continue to be governed by the same scales of pay as under the State Government.
(3.) By the notification dated 21st December, 1982 the writ petitioner along with nine other officers were granted proforma promotion on temporary and ad- hoc basis. The writ petitioner was promoted to the post of Assistant Controller of Rationing (Storage & Transport) under the Directorate of Rationing by the aforesaid notification dated 21st December, 1982.;