JAGANNATH MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed in Court today be kept with the record.

(2.) Learned counsel for the petitioner places an order passed by the learned Single Judge of this Court on 10/4/2015 whereby the Court made it clear that any action taken by the respondents would abide by the results of the writ petition. The prayer of the petitioner in the writ petition was for approval for the petitioner's service as a nonteaching staff under the respondent Nos. 4 and 5, which is the concerned collage.

(3.) Learned counsel for the State submits that the petitioner has no right for approval of service since it would amount of regularization of his service which is not permissible in law. It is also submitted that there is delay on the part of the petitioner for approaching the Court for appropriate relief.