MANOJ KUMAR CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is a Bench Clerk, Gr.- I under the District Judgeship Malda.

(2.) The instant writ application has been filed challenging memorandum No. 6942-A (26/G) dated 30.06.2016 and Order No. 253/G which is a gradation list of Grade-II employees in the District Judgeship Malda except employees who are Bench Clerk, Grade-I. Order No. 253/G dated 28th September, 2016 and Order No. 153/G dated 04.07.2016 promoting employees to the post of Bench Clerk, Grade-I from Bench Clerk, Grade-II have also been challenged. The writ petitioner cannot be concerned with any of the other orders except the Order dated 28th September, 2016 fixing the date of viva-voce examination for selection to the post of Sheristadar to be conducted on seniority-cum-merit basis. The other prayers with regard to promotion to other posts cannot be entertained inasmuch as the petitioner is not a candidate to such post. The necessary-parties i.e., persons likely to be affected have also not been made party-respondent to writapplication.

(3.) The petitioner has submitted that he is a Scheduled Caste candidate and has been recognised as such in a gradation list that was prepared by the District Judgeship Malda being Order 106/G dated 29th April, 2014. He was the senior most in such list. He submits that the promotion to the post of Sheristadar ought to be conducted on the basis of seniority alone as per Part I, Schedule B of the West Bengal District Court (Constitution of Service, Recruitment, Appointment, Probation and Discipline of Employees) Rules, 2015.