Sambuddha Chakrabarti, J. - (1.) The Court : The case of the petitioner in short is that he joined the Food Corporation of India (the Corporation, for short) in the year 1976 and was promoted to the post of welder on January 4, 1979. Thereafter, he continuously worked in that post, but no further promotion was allowed to him. From time to time he made representations seeking promotions or the benefits similar to Career Progression Scheme, available in the Central Government as recommended by the 5th and 6th Pay Commission.
(2.) On December 17, 2008, the Area Manager (PD) i.e., the respondent no. 3 issued an office order to the effect that the petitioner had been promoted to the next promotional grade of turner on regular basis at a certain scale of pay as mentioned in the said order. The petitioner alleges that turner was not a promotional post of welder which he was already holding. The same is also reflected in the letter written by the respondent no. 3 to the General Manager i.e., the respondent no. 2 in the communication, dated January 2/3, 2009, drawing his attention to the anomalies in the offer of promotion issued to the petitioner. The respondent no. 2 in turn by a letter dated February 17, 2009 requested the Executive Director (Eastern Zone) to consider the representation of the petitioner and to remove the anomaly.
(3.) On August 31, 2010, the petitioner retired from service.;