ARUN MUKHERJI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Though this writ petition has been listed today under the heading "To Be Mentioned", the same is taken up for hearing at this stage only without calling for any affidavit, to which arrangement learned Counsel for the respondents have agreed to. The writ petitioner was working in the judgeship of the District of Howrah. Upon constitution of the Debts Recovery Tribunal, it appears that the petitioner was inclined to join the said Tribunal and the concerned officer of the Tribunal had requested the learned District Judge, Howrah to send the names of the employees working under him and having the requisite qualification for appointment in the registry of the said Tribunal on deputation.

(2.) The petitioner had been since working on deputation from 3rd September, 2001 and at present wants to be absorbed in the Tribunal itself. For this purpose, the learned District Judge, Howrah is required to give a consent certificate.

(3.) So far as the initial engagement of the petitioner in the Tribunal is concerned, due procedure was followed and there is no allegation of any defect on that count.