INDRANATH CHAKRABARTI Vs. CALCUTTA METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present writ petition was moved on January 22, 1985, and an interim order in terms of prayer (h) of the petition was passed staying the operation of the impugned order dated January 9, 1985, bearing reference No. 102/ CMDA/2E -25/73 (Pt. I). All affidavits are complete and as agreed by the learned Advocates for the parties, the writ petition is taken up for final disposal.

(2.) The Petitioner has prayed, inter alia, for an appropriate writ challenging the aforesaid impugned order dated January 9, 1985, and to command the Respondents to withdraw the same and/or not to act thereupon and for further mandatory order commanding the Respondents to allow the Petitioner to continue in the services of the Calcutta Metropolitan Development Authority as an Executive Engineer in the TPCS Sector or such other post that the Petitioner may be found entitled according to law.

(3.) It is stated in detail that the writ Petitioner was appointed as an Assistant Engineer (Civil) in the Department of the Executive Engineer, Waterworks Department, Corporation of Calcutta. On or about November 21, 1973, he was promoted to the post of Senior Asstt. Engineer, in the Project and Loan Department of the Chief Engineer of the Corporation. The said Project and Loan Department of the Corporation of Calcutta became known as CMDA cell since the Corporation of Calcutta was executing various projects and the said CMDA cell was subsequently discontinued and/or abandoned and the CMDA itself decided to carry on and execute such development projects through its own staff and under its supervision.