SIRSHENDU GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These writ petitions raise a question as to whether the petitioners who were appointed to act as Lecturers in different Government Polytechnics on contract basis may be regularized as against the sanctioned posts of permanent feature.

(2.) The petitioner Sirshendu ghosh of WPST no. 107 of 2016, the petitioners Anup Kumar Hazra, Santanu De, Azizul Hossain Mallick, Arindam Biswas, Subhabrata Ghosh, Safiul Alam Siddique of WPST no. 210 of 2016, the petitioner Dipesh Dey of WPST no. 29 of 2017 and the petitioner Soudip Ghosh of WPST no. 204 of 2016 filed applications in the West Bengal Administrative Tribunal seeking the orders which may be stated as under:-

(3.) The applications which were made by the petitioners before the Tribunal were registered as O.A no. 1083 of 2012, O.A. no. 585 of 2013, O.A. no. 1222 of 2012 and O.A. no. 1273 of 2012. By separate judgments passed in the aforesaid applications the Learned Tribunal dismissed all the applications.