REGENT COMPUTRONICS PVT. LTD.

SWAPAN KUMAR GHOSH Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

APARNA BHATTACHARYYA (MUKHERJEE) V. STATE [REFERRED TO]
L.N. GHOSH V. STATE OF WEST BENGAL [REFERRED TO]
SANJAY KUMAR PAL V. STATE AND ORS. [REFERRED TO]
SABITA SANTRA V. STATE AND ORS. [REFERRED TO]
UNIVERSITY OF HYDERABAD AND ANR. V. MR. SANTA KUMARI [REFERRED TO]
ARUN KUMAR ROUT AND ORS. V. STATE OF BIHAR AND ORS. [REFERRED TO]
MANISHA ROY AND ANR. V. STATE OF WEST BENGAL AND ORS. [REFERRED TO]
RATTAN LAL VS. STATE OF HARYANA [REFERRED TO]
SHAINDA HASAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
JACOB M PUTHUPARAMBIL JACOB M PUTHUPARAMBIL P MOHANAN SASIDHARAN C P C A JOSE MARY C L NAZAR K M P V SASIKUMAR PARASSALA SIVANANDAN M S SREEKUMAR VS. KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:STATE OF KERALA:STATE OF KERALA:STATE OF KERALA:KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:KER [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
GOVERNMENT OF INDIA VS. COURT LIQUIDATORS EMPLOYEES ASSN [REFERRED TO]
NISHIT MOHAN CHATTERJEE VS. DURGADAS BHATTACHARYA [REFERRED TO]

JUDGEMENT

(1.) In this writ petition, the petitioner a member of the staff of Saradeswari Kanya Vidyapith, which is hereinafter referred to as the school has prayed for regularisation of his service by appointment to a vacant sanctioned post of Class IV staff in the school.

(2.) The facts pertaining to this writ petition, are briefly as follows. The petitioner has been working as clerk of the school, which is a Government sponsored Girls High School since 1974.

(3.) The petitioner has been serving the institution continuously, without any break since then. According to the petitioner, the petitioner has been signing the attendance register of the school since 1976.

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SWAPAN KUMAR GHOSH Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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