PROKASH CHANDRA MALLICK, J. - (1.) This is an application under Sec. 19 of the Administrative Tribunals Act, 1985 praying for direction to the respondents not to revert the applicant from the post of Chargeman, Gr. B in the Production Control Organization (P.C.O.) on reversion and also not to promote anyone in the said post till the applicant is confirmed and regularized under the extant rule based on roster point for Scheduled Tribes.
(2.) While admitting the application on 24. 10. 1987, this Bench passed an order that the interim order passed by it on 12.10.1987 directing that the applicant shall not be sent back to his parent shop on reversion till 30.10.1987, will continue till the disposal of the application.
(3.) The applicant belongs to the S.T. community. He was employed as Khalasy in shop No.26 (Carraige) under Deputy Chief Mechanical Engineer, Carriage Shop, Kharagpur. He joined the P.C.O. in 1977 and was promoted there as Mistry on 20.5.1980 after passing an oral test. Thereafter, he was promoted on ad hoc basis as Chargeman, Gr. B. in the P.C.O. with effect from 1.7.1983 vide Office Order dated 11.9.1983 (Annexure -C).;