SAIFUL GAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners have prayed for issuance of a writ of mandamus to command the respondents to pay remuneration and other allowances to them from the respective dates of their initial entry upto service in accordance with notifications dtd. 14/8/2008 and 16/9/2009.

(2.) Pursuant to an employment notice dtd. 18/5/2015 issued by the District Judges' Office, Nadia for recruitment of two Bench Clerks and one Group-D staff in the Court of the learned Additional District & Sessions Judge converted from the Court of Additional District & Sessions Judge, Fast Track Court and the Court of the learned Additional District & Sessions Judge, Fast Track Court, Nadia on contractual basis, a panel was prepared from the selected candidates.

(3.) The petitioner no. 1 was appointed in the Group-D post on contract/temporary basis in the Court of the learned Additional District & Sessions Judge, Tehatta, Nadia vide Office Order dtd. 22/9/2015. The petitioner no. 2 was appointed in the post of Group-D category vide Office Order dtd. 15/7/2014 on contract basis in the Court of the learned Additional District & Sessions Judge, Nabadwip, Nadia. The petitioner no. 3 was appointed as a temporary Group-D employee on contract basis for a period of one year in the Court of the learned Additional District & Sessions Judge, Fast Track Court-2, Krishnanagar.