UTPAL MISTRY Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) GA 1 of 2021 is an application for addition of the applicants as respondent no. 8 to 18, in the writ petition, WPO 582 of 2019.

(2.) The applicants were directly recruited as Assistant Engineers (Civil) under Kolkata Municipal Corporation, on the basis of a recruitment process conducted by the Municipal Service Commission in the year 1996 and 1997. The writ petitioners Nos. 1, 2, 3 and 5 were also recruited as Assistant Engineer (Civil) through the Municipal Service Commission in subsequent years and they joined sometime in 1999. The writ petitioner no. 4 was promoted as the Assistant Engineer civil from the post of Sub- Assistant Engineer (Civil). He had joined the post of Sub-assistant engineer sometime in 2000.

(3.) The applicants were promoted to the post of Executive Engineer (Civil) and thereafter were redesignated Deputy Chief Engineer (Civil) in terms of the office order dated September 3, 2016, upon upgradation.