SHARMISTHA SINHA GUPTA Vs. WBSETCL

JUDGEMENT

(1.) The short question that emerges in the instant writ application is interpretation of terms of an advertisement dated February 26, 2013 pursuant to which the petitioner applied for the post of Chief Medical officer at the West Bengal State Electricity Transmission Company Ltd. (WBSETCL).

(2.) Counsel for the petitioner submits that she had fulfilled all the criteria for the advertisement and appeared in the selection process but she was not recruited.

(3.) The brief facts leading to the dispute are, inter alia, that the petitioner and a large number of other persons were employees of the West Bengal State Electricity Board (WBSEB). For the purpose of business convenience and fulfilling statutory obligations of the Board, initially a company called West Bengal State Electricity Distribution Company Limited (WBSEDCL) was formed and an option was given to the employees of the WBSEB to join WBSEDCL. It was stipulated in the scheme for formation of the WBSEDCL and transfer of employment, that the service benefits as available to the employees of WBSEB would also continue with the transfer of employment from WBSEB to WBSEDCL.