RANABIR SAHA Vs. CALCUTTA DOCK LABOUR BOARD

JUDGEMENT

(1.) In this writ application, the Petitioners has inter alia challenged an order being Reference No. E/1818 (PROV)/50A dated 28th February, 2008 of the Chairman, Calcutta Dock Labour Board, communicating to the Petitioner the decision of the disciplinary authority being the Calcutta Dock Labour Board to revert the Petitioner to his earlier post of Labour Relations and Welfare Officer in the scale of pay of Rs. 9,100-250-15,100 with necessary protection of basic pay in the said scale, which would continue with cumulative effect.

(2.) On or about 2nd July, 1993, the Petitioner who had been holding the post of Labour Relations and Welfare Officer, was appointed to the post of Executive Officer. The appointment of the Petitioner to the said post of Executive Officer was duly confirmed after the Petitioner successfully completed his period of probation.

(3.) Executive Officers are Inspectors as defined in the Dock Workers (Regulation of Employment) Act, 1948 and are appointed by the Central Government in exercise of statutory powers conferred by the said Act.