PRANBANDHU NAG Vs. P.K. PRODHAN

JUDGEMENT

(1.) The Petitioners filed a public interest litigation against the Calcutta Metropolitan Development Authority and Ors. (hereinafter referred as the Authority) which was marked as C.O. No. 20151 (W)/94. In the said application it was, inter alia, contended that the Authority has been acting arbitrarily in the matter of appointment, promotion, retirement etc. It was contended that it had been inducting superannuated persons and/or extending the terms of reemployment of superannuated persons for years together in gross violation of recruitment regulations and in total disregard to the State Government policy.

(2.) By an order dated June 8, 1994 rule issued in the aforementioned case was made absolute. This Court observed:

(3.) An appeal was preferred against the said judgment which was registered as F.M.A.T. No. 1946/94. K.C. Agarwal, Chief Justice and M.G. Mukherjee, J. (as the learned Acting Chief Justice of Rajasthan High Court then was) disposed of the said Appeal by an order dated July 27, 1994 modifying the order of the learned trial Judge holding: