ALAK BEHARI BHOWMIK Vs. UNION OF INDIA

JUDGEMENT

(1.) -The present writ petition has been filed praying, inter alia, for a Writ of Mandamus to cancel the impugned order of termination issued by the District Manager, Food Corporation of India, Calcutta (North), and for other consequential relief's, as stated in the writ petition.

(2.) It is placed on record that the petitioner joined the office of the District Manager, Food Corporation of India, in the year 1985, and has been performing the duties and responsibilities assigned to him to the satisfaction of all authorities concerned. It is further stated that he has completed more than 1592 days service in the Food Corporation of India by working 178 days id 1985, 235 days in 1986, 233 days in 1987, 324 days in 1988, 245 days in 1989, 237 days in 1990 and 140 days in 1991. It is alleged that the petitioner has been allowed to work as casual employee in the post of Compt-Metie-Machine-Operator with due sanction of the office of the Senior Regional Manager, Food Corporation of India.

(3.) The grievance of the writ petitioner is that although the petitioner is working against the perennial nature of work and against a permanent vacancy, he should have been absorbed as a regular employee in accordance with law.