Sambuddha Chakrabarti - (1.) The petitioner was appointed as the lower division clerk of this Court at its original side in the year 1992. After ten years, he was promoted to upper division clerk. After performing various duties at different posts in the year 2014 he was further promoted to the post of Section Officer.
(2.) In the year 2015, five posts of Assistant Registrar (General Branch) fell vacant. The petitioner appeared at the test and secured seventh position. Since vacancies were only five, the concerned respondents promoted five candidates placed above the petitioner to which he has no grievance. After the first phase of promotion was effected the petitioner became the second to be considered for future promotion from the merit list.
(3.) It is the grievance of the petitioner that when subsequently five vacant posts of the said rank were available they were filled up from the merit listed candidates by superseding him. He alleges that if promotions were made and these vacancies came to be filled up from the said merit list on the basis whereof five persons had been promoted earlier he definitely had a right of being considered as his rank was seventh but he was superseded by candidates who ranked lower than him. From the said merit list the respondents by a note sheet, dated July 1, 2016 promoted five persons four of whom were lower in the rank than the petitioner.;