NABARUN DEBNATH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Present petitioners are the Hostel/ Mess Employees of erstwhile Bengla Engineering College (BE), Shibpur, which was subsequently upgraded to State aided university as Bengal Engineering and Science University (hereinafter referred as BESU) thereafter upgraded to Indian Institute of Engineering, Science and Technology, Shibpur ( hereinafter referred as IIEST) under the Ministry of Human Resource Development Government of India.

(2.) In a nutshell the fact of the petitioner is as follows:- Education Department, Government of West Bengal vide notification No. 1583 dtd. 12/10/1981 introduced uniform service conditions ofthe workers/employees of Hostels/Mess attached to the universities and colleges declaring the pay scale, service conditions etc of the hostel and mess employees.

(3.) In terms of the said notification dtd. 19/10/81 the Technical Branch, Education Department Government of West Bengal also issued similar notification No. 998 dtd. 7/12/81 declaring uniform service conditions for the workers/employees of hostels/mess attached to the Engineering and Technical Colleges, Poli-techniques, Junior Technical Schools and Institutions for Handicapped under the Administrative Control of Director of Technical Education West Bengal.