ASHOK KR. SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner files this writ application for a direction upon the Respondent authority to promote him to the supernumerary post of Industrial Relations Officer/Senior Labour Officer, Labour Department of Calcutta, Port Trust with retrospective effect from February 17, 1994. During the pendency of this writ application by way of an amendment of the writ application a further prayer is added to quash and set aside the promotion of the Respondent No. 5 to the post of Senior Labour Officer.

(2.) According to the Petitioner in the year 1983 he had participated in all India competition for management trainee organised by the Calcutta Port Trust and got appointment under the Calcutta Port Trust (subsequently renamed as Kolkata Port Trust). The Petitioner being a post graduate degree holder in chemistry obtained diploma in social work (labour welfare) on being sponsored by the Kolkata Port Trust in the year 1984. The seniority position of the Petitioner was fourth among seven management trainees who were appointed in the year 1983 as management trainees who were appointed in the year 1983 as management trainees in Kolkata dock complex and Haldia dock of Kolkata Port Trust. The Petitioner was absorbed in the rank of labour officer with the effect from January 1, 1984.

(3.) It was decided by an order dated January 14, 1994 that three supernumerary posts of senior labour officer would be created in the scale of pay of Rs. 3350/ - to 5150/ - to accommodate three officers of 1983 batch namely Shri Mrinal Kanti Das, Ashok Kumar Singh (The Petitioner) and Goutam Mukhopadhyay and those supernumerary posts would be abolished as soon as the above incumbents would be adjusted against the regular posts of senior labour officer/ Industrial Relations Officer.