MANDAKINI KUIRI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners have prayed for issuance of a writ in the nature of mandamus, commanding the respondents to give extension to all workers up to the age of 60 years; to cancel, quash and rescind the letter dated June 24, 2022 issued by the Additional Secretary to the Government of West Bengal, Food and Supplies Department and to direct the respondent authorities to take necessary steps so that the petitioners can join in their post.

(2.) These writ petitions involve common question of law and fact for which the same were heard analogously and decided by this common judgment and order.

(3.) The Joint Secretary to the Government of West Bengal, Food and Supplies Department issued an order dated October 8, 2021 for engaging temporary additional Data Entry Operators for district level offices on contractual hiring basis for a period of six months with effect from November 1, 2021 against monthly consolidated remuneration of Rs.13000.00. In modification of the aforesaid order dated October 8, 2021 a subsequent order dated October 10, 2021 was issued.