APPLICATION UNDER ARTICLE 102 OF THE CONSTITUTION OF THE PEOPLES REPUBLIC OF BANGLADESH Vs. SECRETARY, MINISTRY OF EDUCATION, BANGLADESH

JUDGEMENT

(1.) This Rule Nisi has been issued calling upon the respondents to show cause as to why the impugned Gradation-list for the Upper Division Assistant contained in memo. No. Cha Shi Bo/Prasha-2/Seniority/ 276/ 2002/954(26) dated 28.01.2004 (Annexure G) issued under the signature of Respondent no.4 making the Writ Petitioners junior to Respondent nos. 5- 12 should not be declared to have been made without any lawful authority and is of no legal effect and why Respondent nos. 2-4 shall not be directed to make necessary amendments in the impugned Gradation-list.