JAHAR LALV DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner's grievance is against the decision of the West Bengal Administrative Tribunal in Original Application No. 2058 of 2005. The petitioner's case that, he was not required to appear any Departmental Examination for availing of increment for the Post of Assistant Evaluation Officer has been rejected by the Tribunal. The petitioner was appointed in service as a Statistical Assistant in the Agriculture Department. He was confirmed in the combined cadre of Supervisor. Field Supervisor, Statistical Supervisor and Statistical Assistant under the same Department with effect from 4th March, 1983 in terms of the West Bengal Services (Appointment, Probation and Confirmation) Rules, 1979.

(2.) By an order of 18th December, 1992 the petitioner was "appointed temporarily on promotion" to the post in the combined cadre of Assistant Statistical Officer/Assistant Superintendent Operations/Assistant Economic Research Officer under the Socio-Economic and Evaluation Branch of the Directorate of Agriculture, West Bengal.

(3.) Immediately thereafter on 31st December, 1992, a Notification was issued by the Government designating posts in the Evaluation Wing by a different nomenclature in order to constitute the Agricultural Services (Evaluation) under the Department of Agriculture, Government of West Bengal. Accordingly, the new terminology of the petitioner's post was Assistant Evaluation Officer.