SEKHARSREE BANERJEE Vs. TEA BOARD

JUDGEMENT

(1.) The validity and/or legality of the order dated 29th April, 2005 passed by the Chairman of the Tea Board, an establishment constituted under the Tea Act, 1953, being a part of annexure 'P-24' to this writ petition at page 151, is under challenge in this writ petition.

(2.) The promotion which was given to the petitioner to the post of Senior Accounts Officer was withdrawn by the said order, resulting reversion of the petitioner to the post of Accounts Officer. Simultaneously Mr. Biswas, the respondent No. 7, was promoted to the said post on account of his seniority.

(3.) The erroneous fixation of seniority of the petitioner and the private respondent Nos. 5, 6 and 7 amongst other employees in the same cadre of Accounts Officer vide seniority list published on 17th April 2003, has also been challenged by the petitioner in this writ petition.