ANUP KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard learned Advocates for the parties.

(2.) Assailing the order dated 7th January, 2011 passed by the West Bengal Administrative Tribunal in O.A. No. 2428 of 2006 this writ application has been filed. The Original Application before the learned Tribunal below was filed claiming retrospective effect of appointment with effect from January, 1990 though the Petitioners were appointed primarily in the post of Compositor in a Government Press with effect from the year 2002.

(3.) This case has a chequered history. Alleging the selection of candidates and appointment of them who secured less marks than the Petitioner, a writ application was moved registered as W.P.1160 (W) of 1988. This writ application was disposed of on 26th July, 1988 by Mohitosh Majumder, J. as His Lordship then was, quashing the appointment of the Respondent Nos. 3-5 who got less marks than the Petitioner and directed to consider the appointment of the writ Petitioner therein who is the present writ Petitioner before us by holding that the Petitioner was eligible to be appointed.