BANDANA DEY Vs. MALLIKA BARDHAN

JUDGEMENT

(1.) This petition under Article.16 of the Constitution has been directed against the judgment and order dated 17,8.2000 passed by learned Administrative Tribunal in Appeal Case No. 82 ATA/1998 whereby the promotion of the writ petitioner to the post of Subordinate Engineer Grade-I (Draftsman Grade-II) has been quashed.

(2.) I have heard Mr B.R. Dey, learned counsel for the petitioner and Mr B. Banerjee, learned counsel for the respondents and also perused the impugned Judgment of the learned Tribunal, and the pleadings and documents on record.

(3.) The controversy in this petition relates to fixation of seniority vis-a-vis promotion of the respondent No. 1. The question to be answered in this case is whether the services rendered by the writ petitioner as a Work Charged Tracer could be taken into consideration for computing the seniority.