SWAPAN KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The challenge in the instant writ petition is the order passed by the Director of Local Bodies, West Bengal dt. 3/2/2009 wherein it is held that the engagement of the petitioner is completely illegal.

(2.) In the month of April 1989, the petitioner was engaged as Casual Employee in the Joynagar, Majilpur Municipality.

(3.) On 25/8/1993, a settlement was arrived between the Workman Union and Management in presence of Conciliation Officer, Assistant Labour Commissioner, West Bengal wherein it was agreed between the parties that: