UTPAL BAKSHI Vs. REGISTRAR GENERAL, HIGH COURT, CALCUTTA

JUDGEMENT

(1.) In the instant writ petition the petitioner challenges an order dated 20th January, 2015 issued by the Registrar General, Calcutta High Court, whereby the petitioner was reverted back from the post of Assistant Court Officer to the post of Stenographer Grade A with effect from 26th February, 2014. The case of the petitioner in short is as follows.

(2.) The petitioner was appointed as Stenographer under Grade C with effect from 20th November, 2000 after he passed the shorthand test and typing test conducted by the Recruitment Committee of the Calcutta High Court. Between February, 2002 and March 2004, the petitioner worked as the Personal Assistant of the Hon'ble Justice Kalyan Jyoti Sengupta. In March, 2004 he was promoted to the post of Stenographer under Grade B. In 2010 he was promoted to the post of Stenographer under Grade A. Between 2012 and February, 2014 the petitioner worked as the Personal Assistant of then Hon'ble The Chief Justice Mr. Arun Mishra. From February, 2014 till 26th November, 2014 he worked as an Assistant Court Officer in the Court of the Hon'ble Justice Ashim Kumar Ray.

(3.) On 28th October, 2014 a selection test was conducted for the post of Assistant Court Officer under the supervision of a Special Committee constituting of three Hon'ble Judges of this Court. Being dissatisfied with the performance of the petitioner in the selection test, the said committee recommended that the petitioner be reverted to the post of Stenographer Grade A. Pursuant to such recommendation the Registrar General issued the order dated 28th January, 2015 which is under challenge in the present writ application.