SAMBUDDHA BANERJEE Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Petitioners are aggrieved with the impugned circular, being "Chief Manager (P)'s Circular No.51/VIII of 2021-22", dated "January 29, 2022", issued by the respondent Kolkata Municipal Corporation. The said circular was related to the subject matter of creation of 01(one) new post of Chief Manager (Systems) in the cadre of KMC Information Technology Service, under the Information Technology Department, in the Pay Level 19 of ROPA-2019 corresponding to Pay Scale PB-4B ( ? 28,000-52,000/-) + Grade Pay ? 7,600/- and framing of its Recruitment Regulations. The said circular contained that, one post of Chief Manager (Systems) would be created by freezing operation of one post of Manager (Systems) and two post of Trolley Mazdoors. Also that such creation of post, would be in anticipation of the approval of the State Government, for the same. Being aggrieved, the petitioners have preferred the present writ petition.

(2.) Petitioners are gainfully employed with the respondent no.1 and are serving in the posts of Deputy Manager (Systems). They have gathered working experiences for not less than four years and as many as twenty five years of service, respectively.

(3.) The Recruitment Regulation for the newly created post of Chief Manager (Systems) has been mentioned in the following manner:- "3. For creation of the aforementioned 01 (one) post of Chief Manager (Systems) u/s 17 and its framing of its Recruitment Regulation u/s 604 of the KMC Act, 1980 post-facto approval of State Government may be solicited."