TANMOY SAMAJDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition filed under Article 227 of the Constitution of India, the challenge is mounted to the order of Central Administrative Tribunal, Kolkata Bench passed in O.A. 780 of 2010 decided on 23/4/2015, whereby challenge of original applicant to the proceedings of Departmental Promotion Committee for the promotional post of Senior Manager in (IT) was rejected by the tribunal.

(2.) The admitted facts between the parties are that the applicant was working as a Computer Programmer under the Director, Satyajit Ray Film and Television Institute, Kolkata. The petitioner, after rendering qualifying service, became eligible for consideration for the promotional post of Senior Manager in (IT).

(3.) The applicant's case for promotion was considered by the Departmental Promotion Committee (for short 'DPC') on 8/1/2010. The DPC found him as 'not suitable' for promotion for the said post, which has given rise to the said original application.