Prasenjit Mandal, J. - (1.) This application is directed against the judgment and order dated 14.07.2005 passed by the West Bengal State Administrative Tribunal in O.A:. No. 1473 of 2002 whereby the learned Tribunal has dismissed the application of the applicant under section 19 of the Administrative Tribunals Act, 1985.
(2.) The fact leading to the filing of the present application in short is that the applicant was appointed as L.D.C. on 10.02.1969 in the department of State Armed Police, Fourth Battalion, Raiganj. Then she officiated as an Accountant with effect from 2.07.1979 to September, 1979 in the leave vacancy and 'thereafter she was promoted to the post of U.D.C. with effect from 18.05.1981. A seniority list was prepared in 1989 showing her position at serial No. 1, by the Inspector General of Police (Headquarter), West Bengal. Then in 1997, the Police Directorate issued circulars indicating that the modalities of the promotion to the post of U.D.C. should be purely on seniority basis. By that time, the Government of West Bengal amended the Regulation 768 of the Police Regulation of Bengal which lays down the regulation of promotion to the post of U.D.C., Accountant, etc., introduced the promotion policy on 1:1 basis and the West Bengal Services (Determination of Seniority) Rules, 1981. On the basis of 1:1 promotion policy, the application was allowed the benefit of U.D.C., on promotion, with effect from 01.04.1981 along with other staff.
(3.) The Deputy Inspector General of Police (Armed Police), Barrackpore, West Bengal prepared a gradation list showing the applicant at serial No. 20. That gradation list was approved by the Inspector General of Police (Headquarter). Thereafter the applicant made a representation to revise the gradation list to show her position as serial No.l. Such representation was rejected. Thereafter the applicant moved the learned Tribunal for cancellation/withdrawal of the gradation list; but her prayer was turned down. So the applicant has preferred the present application.;