GOUTAM KUMAR JHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ petitions, taken up together due to the commonality of issues involved, are directed against the alleged inaction of the respondent authorities in regularizing the services of the petitioners, who have been serving for considerable durations in various capacities under the Raiganj Municipality herein respondent No.3 and the impugned issuance of a recruitment notice dtd. 28/12/2019 for filling Group-D and other posts, allegedly overlooking the legitimate expectations of the petitioners.

(2.) For the sake of convenience, W.P.A. 719 of 2020 is treated as the lead matter, and the facts of that case are referred to wherever necessary. The issues involved in all the writ petitions being similar, this judgment shall govern all the connected writ petitions as well.

(3.) The lead petitioner in WPA 719 of 2020, Shri Goutam Kumar Jha, was initially engaged as an unskilled labourer under a contract and subsequently appointed under the Raiganj Municipality on a fixed monthly remuneration of Rs.1700.00 with effect from 1/3/2006, pursuant to a resolution dtd. 27/2/2006 of the Board of Councillors.