SWAPAN KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petition before this Court is against order dtd. 11/2/2014 passed in O.A. 864 of 2013, by the State Administration Tribunal.

(2.) The writ petitioner prayed before the Tribunal for cancellation of the reasoned order dtd. 13/2/2013/14/2/2013 of the respondent no. 2, Director of Personnel and ex-officio Chief Engineer, Irrigation and Waterways Directorate, Government of West Bengal and further prayed for his regularization and absorption in a regular Group 'C' post, on the ground that the petitioner performs the official work in the post of Master Roll (Personnel) throughout the year and is getting the salary as per ROPA, 1990 of a Group 'C' staff.

(3.) The writ petitioner's case is that instead of absorbing the petitioner in Group 'C' post, he was illegally and arbitrarily absorbed in Group 'D' post.