MILAN KUMAR SANTRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Three writ petitions are taken up for consideration as they emanate out of the same order of the learned Tribunal passed in two Original Applications.

(2.) The issues falling for consideration in the three writ petitions may be enumerated as follows:-

(3.) As noted above, there are three writ petitions. The Tribunal was faced with two Original Applications. Largely, the writ petitioners before us can be classified in to two categories. One category is "irregularly appointed" employees whose appointment commenced from 1986 onwards as District Statistical Officer and Assistant Statistician. They were also granted promotions to the post of Assistant Director/Statistician from time to time.