STATE OF WEST BENGAL Vs. GOUTAM SURAL

JUDGEMENT

(1.) The writ petition is directed against an order dated May 11, 2015 passed by the West Bengal Administrative Tribunal in O.A.1280 of 2013.

(2.) By the impugned order, the Tribunal, directed the authorities to grant the private respondent herein, notional seniority with reference to his junior in the merit list for the purpose of Career Advancement Scheme (CAS) benefit and promotion and also pay protection with reference to his junior.

(3.) The writ petition is at the behest of the State.