HAMENDRA CHAKRABORTY Vs. NATIONAL INSURANCE COMPANY

JUDGEMENT

(1.) Heard Mr. S. Talapatra, learned senior counsel assisted by Mr. B.Banerjee, learned Counsel appearing on behalf of the Appellant. Also heard Mr. D. K. Biswas, learned Counsel appearing on behalf of the Respondent-Insurance Company.

(2.) The Appellant is aggrieved by the judgment and order dated 17-2-2005 passed by a learned Single Judge in W.P.(C) No. 83 of 2004.

(3.) The Appellant was vying for promotion to the cadre of Senior Assistant. According to him, he was erroneously and illegally bypassed and denied the promotion. His grievance is that Respondent No. 5, an undeserving candidate was granted the promotion instead of him. In his writ petition, the Appellant had challenged his promotion and also made a grievance with regard to the promotion of Respondent No. 4. Before us however, he has given up the challenge to the promotion of Respondent No. 4.