SAROJ KUMAR GUHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner had joined as Junior Assistant with the respondent no.2 on contractual basis in the Mainak Tourist Lodge at Siliguri, a unit of the West Bengal Tourism Development Corporation Limited.

(2.) It is the petitioner's case that the contractual appointment was extended from time to time until a show-cause notice dtd. 9/7/1992, was issued.

(3.) Following the aforesaid, by a letter dtd. 16/8/1992, the service of the petitioner was terminated. No departmental proceeding was held. The petitioner preferred an appeal against the order of termination. Since, the same was kept pending, the petitioner was compelled to move this Hon'ble Court by filing a writ petition which was registered as C.O. No. 3292 (W) of 1993.