CALCUTTA DOCK LABOUR BOARD Vs. TARUN KUMAR MAZUMDAR

JUDGEMENT

(1.) Under challenge in this appeal is the Judgment and Order dated 9 of September, 2022 passed by the Hon'ble Single Bench in the writ petition, being WPO 129 of 2020. The appellants are the Calcutta Dock Labour Board (hereinafter referred to for short as the Board or the said Board). The respondents in this appeal are the writ petitioners. The Union of India, Ministry of Shipping represented through the Secretary and the Joint Secretary, are the proforma respondents.

(2.) By the said impugned Order the Hon'ble Single Bench was pleased to consider and grant the prayer of the writ petitioners, who are the Sec. Officers/Inspectors/Accountants, for up-gradation from Grade-III to Grade-II officers of the Board by directing implementation of an Office Order dtd. 13/12/2017. The Hon'ble Single Bench was pleased to, inter alia, notice that by the Office Order dtd. 13/12/2017, the writ petitioners were eligible to be upgraded to Class-II status with effect from 26/8/1996 with notional benefits.

(3.) The Office Order dtd. 13/12/2017 was followed by a letter dtd. 14/12/2017 of the Secretary of the Board addressed to the Under Secretary, Ministry of Shipping, Government of India intimating the fact that the existing posts of Sec. Officers/Inspectors/Accountants held by the writ petitioners were actually being upgraded from Class-III to Class-II status. Thereafter at a meeting of the Board dtd. 4/7/2018, it was resolved that the approval of the Ministry of Shipping, Government of India be obtained for implementation of the Office Order dtd. 13/12/2017.