OM PRAKASH BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the judgment and final order dtd. 10/12/2019 passed by the High Court of Judicature at Calcutta (hereinafter referred to as 'High Court') in MAT No. 611 of 2018 and CAN No. 10038/2018 filed by the Appellant herein against the order dtd. 4/5/2018 passed by a Single Judge of the High Court in Writ Petition No. 31399 (W) of 2017, seeking regularisation of service.

(3.) The High Court dismissed MAT No. 611 of 2018 and CAN No. 10038/2018 filed by the Appellant herein.