JOYDEB DOLUI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Your petitioners claim to be employees of the concerned Co-operative Society. The petitioner No. 1 joined in the service on 17/3/1970 as junior peon for the marketing on temporary basis and the petitioner No. 2 joined as Darwan. According to them, they have subsequently appointed as full time workers.

(2.) On 4/6/1988 a Memorandum of Understanding was made by or between the Co-operative Society and the Calcutta (Kolkata) Municipal Corporation wherein it has been recorded that the Corporation has arranged employment of Society's existing market staffs as per list under the Memorandum of Understanding. According to them, under such Memorandum of Understanding they will become the staffs of Calcutta (Kolkata) Municipal Corporation. The petitioners are allotted staff quarters after joining of the service and have been staying in the quarters allotted to them as per service condition. Rents are deducted from the salary for this allotment.

(3.) Co-operative Society issued a letter to the petitioner no.1 informing that the administrative building is going to be demolished and a new multi-stored building is going to be construed in the place. Therefore, they are directed to vacate the quarters. The petitioners have given a reply. Carrying out different business by them from such place was being objected. Ultimately, notice for termination of service have been issued.