DIPANKAR DASGUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A writ petition has been instituted, contesting the act and conduct of the respondent authorities for their failure to adhere to the established Rules and procedural norms set forth by the Kolkata Metropolitan Development Authority concerning the process of promotion. The petitioners seek to challenge the denial of the application of the stipulations outlined in the West Bengal Services (Determination of Seniority) Rules, 1981, with regard to the determination of seniority.

(2.) The facts of the case in brief are that that a recruitment notification, identified as no. 474/KMDA/2E-49/97(pt-III) dtd. 29/3/2010 was promulgated by the respondent no.3 herein the Secretary, Kolkata Metropolitan Development Authority pertaining to the solicitation of applications for the role of Assistant Engineers across various branches under the purview of Kolkata Metropolitan Development Authority, including the Kolkata Metropolitan Water and Sanitation Authority (hereinafter referred to as 'KMW&SA') and Kolkata Metropolitan Development Authority (hereinafter referred to as 'KMDA'). Following this, a competitive examination was conducted in July, 2010 culminating in the publication of a unified rank/merit list. This list formed the basis upon which appointment letters were subsequently issued to candidates whose names were featured therein.

(3.) At the present juncture, the petitioners hold positions as engineers within the KMDA, occupying roles that encompass the designation of Superintending Engineer, Executive Engineer or Additional Chief Engineer.