S.J. Mukhopadhaya, Lakshman Uraon, JJ. - (1.) The appellants were initially appointed as Operators between 1974 -78. Subsequently they were promoted to the next higher post of Assistant Controllers. In the gradation list of Assistant Controllers, their names were reflected between Serial Nos. 85 to 151. They were given charge of the higher post of Controllers on 31st January, 1989 but by the impugned order, dated 11th April, 1997 the Board's Office, order dated 31st January, 1989 was withdrawn. In the result, the appellants were reverted to their substantive post of Assistant Controller.
(2.) Against the order dated 11th April, 1997, the appellants moved before this Court in C.W.J.C. No. 1700 of 1997 (R). It was pleaded that as per State Electricity Board's resolution dated 23rd November, 1985, the current charge against the higher post of Controllers should be treated as promotion on completion of 'Kalavadhi'. It was also pleaded that the post of Assistant Controller and Controllers, being cadre post of operators, the appellants had right to be considered for promotion.
(3.) Learned single Judge by impugned judgment dated 11th November, 1997, upheld the order and dismissed the writ petition.;