SAMIR KRISHNA BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India challenging a judgment and order dated 8th September, 2008 passed by the West Bengal Administrative Tribunal. By that judgment and order the application being O.A. No. 1577 of 2004 of the writ Petitioners was dismissed, by a very well reasoned order.

(2.) The writ Petitioners were temporary peons in the Department of Archeology, Government of West Bengal. They were made permanent on 20th July, 1979 on completion of five years of service. They were Group D staff.

(3.) Many powers, duties and functions under the Antiquities and Arts and Treasures Act, 1972 are under the control of the Department of Information and Cultural Affairs, Government of West Bengal. They had been maintaining five circle offices for implementation of the said Act under the administrative control of the Director of Archeology, Government of West Bengal. The writ Petitioners were working there. In 1987 the Government of West Bengal decided to reduce the strength of the staff in the circle offices. Three circle offices were abolished. Their staff were declared surplus. These staff members were absorbed in the Department of Information and Cultural Affairs, Government of West Bengal.