GULJAR HOSSAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS is a case where the writ petitioner was given appointment pursuant to the order passed by this Court in contempt proceeding being W.P.C.R.C. 99(W) of 2008 with W.P.C.R.C. 20256(W) of 2003 with W.P. 30939(W) of 1997 with R.V.W. 2027 of 2004. Although the petitioner was given appointment but the authorities have not followed the direction given by this Court.

(2.) MR . Bari, learned Counsel appearing for the petitioner submits that this Hon'ble Court directed the authorities to give notional benefit of appointment on and from 1st April, 1998 but the authorities have given appointment to the petitioner with effect from 12th January, 2009.

(3.) MR . Bari submits that the appointment letter is contrary to the order passed by this Court. The authorities were directed to give appointment on and from 1st April, 1998 with notional benefit but in the instant case that was not done, the petitioner was given appointment on and from 12th January, 2009.