SUMANTA NANDI Vs. APURBA CHAKRABORTY, JUNIOR ENGINEER

JUDGEMENT

(1.) The appellant has challenged a judgment of the learned Single Judge dated 10.03.2017 passed in WP(C) No.310 of 2014 filed by the respondent No.1 herein.

(2.) Brief facts are as under :

(3.) In the meantime, the present appellant had applied for the direct recruitment to the post of Junior Engineer Grade-I (Mechanical) for which selection was undertaken by TPSC in the year 2005. The appellant was selected and placed in serial No.2 of select list and appointed on the said post which he joined on 02.02.2005. Significantly, in the final seniority lists dated 07.08.2006 and 06.11.2010 for the cadre of Junior Engineer(Mechanical) Degree holder Grade-I where, as noted above, the petitioner was shown at serial No.1, the appellant was shown at serial No.6. Thus, in the seniority lists of 2006 and 2010 the petitioner was shown junior to the appellant.