STATE OF WEST BENGAL Vs. SREEDAM SARKAR

JUDGEMENT

(1.) THE point in this appeal is the determination of the service status and the service conditions, if any, of the fortytwo (42) writ petitioners under the University of Kalyani, which is the second respondent in the writ.

(2.) FROM the judgment and order of the learned judge in the court below-passed on 19th May, 1989 this appeal has been preferred by the State of West bengal, who was the first respondent in the writ. The State did not appear in the court below or file an affidavit-in-opposition. However, before us, the state has made submissions, supporting the case of Kalyani University and has also relied upon, with our leave, annexure (A) to its stay application in the appeal court.

(3.) THE case of the writ petitioners is that they are hostel workers in the university hostels performing various jobs (like those of a Cook or a Mali) and that they have been working for nearly twenty (20) years new. They say that by a letter/order issued on 2/4th Match, 1982, the Registrar of the University, by order of the Vice-Chancellor, fixed certain terms and conditions of their already long continuing employment. The document starts at page 25 of the paper book; some relevants terms and conditions therefrom are as follows : - <FRM>JUDGEMENT_125_TLCAL0_1991Html1.htm</FRM>