SUVRA KUMAR DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is an employee of the West Bengal Transport Corporation Limited formerly known as the Calcutta Tramways Company (1978) Limited, herein after referred to as the Company . He is aggrieved by an order dated 18th January, 2017 issued by the Officer on Special Duty (OSD) of the Company whereby the petitioner has been transferred from the Gariahat depot to the Habra depot.

(2.) The petitioner was initially appointed in the post of Group D and gradually promoted to the post of Superintendent B with effect from 1st November, 2006 and thereafter promoted to the post of Superintendent A with effect from 1st November, 2007. The benefit of promotion was allowed to the petitioner with effect from 1st July, 2011.

(3.) The petitioner was assigned his new post as Superintendent A at the Gariahat cash section as the Depot Cash Superintendent under the accounts department with immediate effect by an order dated 23rd December, 2013 issued by the Managing Director of the Company.