BALARAM PODDAR Vs. BHASKAR CHANDRA MONDAL

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is directed against a judgment dated 8-11-90 passed by the learned Single Judge of this Court whereby the writ application filed by respondents 1 to 21 (minus 3 of them) was allowed setting aside the impugned gradation list of the Assistant Engineers (Agri-Mechanical) and with directions to the State-respondents to prepare such gradation list afresh in accordance with law and in the light of observations contained in the judgment of the learned single Judge.

(2.) Brief facts leading to the filing of the appeal are that the writ petitioners (Respondents in this appeal) were serving as Sub-Assistant Engineers, having been initially appointed on these posts by the Department of Agriculture, Government of West Bengal on different dates.

(3.) In the Department of Agriculture (Minor Irrigation), Government of West Bengal there are two classes of Assistant Engineers (Agri-Mechanical)-one class comprising of the promotee Assistant Engineers ( from the lower class of Sub-Assistant Engineers) and the other being the direct recruit Assistant Engineers selected through the Public Service Commission.