PRADIP DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Let affidavit-of-service be kept on record. This writ application is directed against an order dated January 17, 2014 passed by the Principal Secretary to the Government of West Bengal, Municipal Affairs Department. The above order was passed in compliance of the Order dated December 20, 2013 passed in the matter of Apu Podder & Ors. v. State of West Bengal & Ors. (In Re: W.P. No. 27388 (W) of 2013). By virtue of the impugned order the claim of the petitioner to extend the benefit as provided in the Order No. 162/MA/O/C-9/2A-1/2010 (hereinafter referred to as the said Order) dated April 23, 2010 was rejected.

(2.) According to the petitioner, he was appointed as daily rated workers under the respondent No. 5 during the year 2000. According to him, he has been discharging the functions attached to the above post till date.

(3.) It is submitted by the learned Advocate appearing on behalf of the respondent Nos. 3, 4 and 5 that the respondent-Municipality is not under obligation to bear the expenses for giving remuneration and other benefits to the petitioner in accordance with the provisions of the Departmental Circular Nos. 441/MA/O/C-9/2A-1/2010 dated September 24, 2010.