SATYABRATA CHAUDHURI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner holding the Masters degree (M.Sc.) in Organic Chemistry from the University of Calcutta in 1995 and M.Phill. in Chemistry from the University of Vinayaka Missions University, Tamil Nadu, is having an excellent academic career right from Madhyamik level onwards, and is presently engaged as a lecturer in Chemistry for the last 11 years at Central Footwear Training Center, Budge Budge on purely contract basis since November 27, 2001 under the renewable one year period followed by six months period without regularization and enhancement of pay.

(2.) PREVIOUSLY he joined at Women's Polytechnic, Jodhpur Park as a part time lecturer in Chemistry on December 5, 1996. He worked in the same capacity till January 16, 1998 and thereafter, he worked also as an ad hoc lecturer in Chemistry from January 17, 1998 to August 16, 2000 in the said College. Then on August 17, 2000 the petitioner was told that his service was no longer required by the respondent authorities as a candidate selected by the Public Service Commission, joined in his place.

(3.) THE petitioner submitted a representation to the concerned authority for regularization of his service.