NANDA KUMAR GUHATHAKURATA Vs. MANAGING DIRECTOR DURGAPUR

JUDGEMENT

(1.) The petitioner prays, inter alia, for setting aside the order dated 8th July 2006 (as contained in Annexure P-5) and for issuance of an order commanding upon the respondent Nos. 1 to 4 to consider and appoint the petitioner on the basis of the appointments given to the respondent Nos. 6 to 9.

(2.) The learned Counsel for the petitioner craves leave to be allowed to make correction of a clerical error appearing in paragraph 28(a) of the prayer portion where the impugned order dated 8th July, 2006 has been wrongly described as 2nd February. 2006. He may to do so during the course of the day.

(3.) The admitted case of the petitioner, as is evident from the statements made in paragraph 2 of the writ petition is, that while working as an Office Secretary in the Department of Estate Allotment of the Durgapur Steel Plant, the petitioner's father died-in-harness on 20th September, 1994 leaving behind him his wife, two sons (out of which the petitioner is unemployed) and a daughter.