Ajit Kumar Sengupta, J. - (1.) The writ petitioner, Purnendu Narayan Chakraborty, is a member of the Infest Bengal Civil Service (Judicial) and is currently posted as Assistant District Judge of Nadia. He has filed this petition under Article 226 of the Constitution of India against the Chief Justice of this Court and other concerned authorities. He says that he has been discriminated against and has been subjected to unfair treatment in relation to his service. His grievances are:- (a) He has been superseded by many of his juniors at the stage of promotion from the grade of Judicial Magistrate or Munsiff to the next higher post of Sub-Divisional Judicial Magistrate; (b) He has been denied the benefit of a higher scale of pay to which he was lawfully entitled.
(2.) He has prayed for quashing the various orders which resulted in such supersession and the order denying him the benefit of the higher scale. He has also prayed for re-fixation of his seniority in the rank of Assistant District Judge in accordance with law.
(3.) Inspite of several opportunities being granted no affidavit has been filed either on behalf of the authorities of this Court or the officers of the State Government or the State of West Bengal who have been impleaded as respondents.;