TAPEN SEN,J - (1.) Heard Mr.Jai prakash, learned counsel for the Petitioner and Mr. A. K. Mehta, learned counsel for the Respondents.
(2.) THE Petitioner in the instant case has prayed for fixation of seniority with effect from 1983. According to the Petitioner, he is entitled to be given seniority with effect from November, 1983 as was given in the case of others who are Union to him. The short facts which are necessary to be taken note of in the instant case are that in the year 1983, the Petitioner was posted as Senior Stenographer in the Kustore Area of M/s. B.C.C.L. and in the same year a Departmental Promotion -cum -Selection Committee was constituted for purposes of examining stenographers so that they could be promoted to the post of Senior Personal Assistant.
(3.) ACCORDING to the Petitioner, a stenography test was held and out of 114 candidates, 107 of them were examined who appeared ,on 08.01.1983, 09.01.1983 and 05.03.1983. The Committee, later on and after due deliberation in the matter relating to the criteria adopted therein, recommended 76 persons for promotion vide Annexure -1 appended to the Writ Petition. The name of the Petitioner appears at serial no. 18.;