UJJWAL KANTI PANDIT Vs. TEA BOARD

JUDGEMENT

(1.) The writ petitioner is working as a Security Officer with the Tea Board. He wants to take the benefit of draft bye-laws, namely, Tea Board (Recruitment & Promotion) Bye-Laws, 2009, which are proposed by the Tea Board in supersession of the existing Tea Board (Recruitment and Conditions of Services of Officers appointed by Government) Rules, 1971.

(2.) Now, according to the draft bye-laws, the cadre of Security Officer is one of the feeder posts to the post of Assistant Director (Resource Development) Pay Band (2) with Grade Pay of Rs. 5,400/-.

(3.) Under section 50(1)(d) of the Tea Act, 1953 the Tea Board has the power to make bye-laws consistent with that Act relating, inter alia, to the promotion of its officers. Under section 50(2) no bye-law shall have any effect unless it is confirmed by the Central Government and published in the Official Gazette.