MALAY KUMAR LAHA Vs. VISVA BHARTI

JUDGEMENT

(1.) The writ petitioner herein was appointed as Nirapatta Karmi, Santiniketan The pettioner's service was extended by the authority of Visva-Bharati from time to time By an office order dated March 16,1990 the Upacharya regularized the servces of the Group- 'D' employees including the petitioner

(2.) By another officer order dated 20 08 1991 the authority concerned attached the petitioner to Sriniketan Cash Section until further order In the said office order direction was given to release the petitioner immediately and accordingly, Security Officer, Visva-Bharati was requested to release the petitioner Pursuant to the said office order, the petitioner joined his duty by submitting the joining report

(3.) By another office order dated 03 12 1997 the petitioner was placed in the next higher scale of pay Thereafter, the petitioner was granted temporary promotion to the post of Jr Office Assistant-cum-Typist at Snniketan Accounts Office Accordingly, the petitioner joined the promoted post submitting his joining report dated 11 061999