SUDEB MAHATO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners are serving as Upper Division Assistants in the courts/departments under the judgeship of Dakshin Dinajpur. They belong to the Scheduled Tribes and Scheduled Castes community.

(2.) They are aggrieved by the act of the District Judge, Dakshin Dinajpur by denying them the benefit of consequential seniority by promotion in the final gradation/seniority list of Upper Division Assistants as on 1st August, 2017.

(3.) According to the petitioners their names ought to have been placed in the 2 nd and 4th position respectively in the gradation list in accordance with the 50- point roster but their names have been erroneously placed in the 14th and 15th position of the gradation list.