ASHOK KUMAR LAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Inspite of opportunity provided to the respondents, the respondents have not filed their affidavit in opposition. On 9/12/2021 the counsel for the respondent had prayed for two days time to file Affidavit in opposition and even thereafter the respondents have not filed their affidavit. Today the Ld. Counsel for the respondents submitted that he will argue the matter relying upon the materials available on record.

(2.) The instant writ petition is filed praying for regularization of service with effect from 7/9/1994 including all arrears of salaries in terms of the order passed by this Court on 7/9/1994 and 2/9/1998.

(3.) The counsel for the petitioner contended that the petitioner is Graduate in Science. The petitioner was appointed as Assistant Teacher in Science Group in Jay Kay Nagar High School, Burdwan by the then Managing committee of the School in the year 1988 and he is continuing with the same. In the year 1994 the petitioner had filed a Writ Petitioner before this Court praying for regularisation of his service as Assistant Teacher. The writ petition was disposed of by this Court on 7th Septmber, 1994 by passing the following order: