SK. NIZAMUDDIN Vs. DURGAPUR PROJECTS LIMITED & ORS.

JUDGEMENT

(1.) This is an application arising out of an appeal preferred against the judgement and order impugned to this appeal.

(2.) The subject matter of challenge in the writ application was alleged arbitrariness of the respondent authorities in considering the case of the appellant for appointment to the post of Charge man/Assistant Charge man. Upon consideration of the materials on record, we find that the appellant was initially engaged as "Casual Labourer" under C.T.M.C. Department of the respondent authority. He was transferred to Transmission and Distribution in the year 1990. On and from October 16, 1996 he was absorbed in the permanent post of "Sramik". He was posted as "Helper" under the respondent authority with effect from October 16, 1996. At the time of disposal of the writ application, he was working in the above post.

(3.) A circular was issued by the Personal Department of the respondent authority on April 9, 2002 allowing the internal candidates to participate in the selection process for appointment of Charge man and Assistant Charge man relaxing the requisite qualification for the candidates. The appellant participated in the above selection process amongst other candidates. He was successful in the written examination. Thereafter, he was allowed to participate Viva Voce test. Though 8 candidates were appointed in the post of Charge man the appellant did not receive any offer for appointment in the above post.