HARADHAN MAHATO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant writ petition has been filed assailing the judgment and order dated 23rd April, 2009 passed by the West Bengal Administrative Tribunal in Case No. O.A. 7849 of 2008 whereby and whereunder the said learned Tribunal disposed of the application without granting any relief to the petitioner herein.

(2.) From the records we find that the office of the A.G. (A and E), West Bengal on examination of the Service Book of the petitioner found that the said petitioner did not render qualifying service of 10 years and, therefore, was not eligible to have usual pension and retiral benefits.

(3.) From the available records we find that the petitioner herein was initially appointed as a casual worker under Kangsabati Canals Division No. 1 along with several other persons on 1st July, 1968 and had been discharging duties of Night Guard since then.