PURNENDU SEKHOR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS application is against an order of the learned Tribunal dated 16th March, 2006. By the order impugned, the learned Tribunal did not grant any relief, as prayed for. The short facts of the case giving rise to filing of the present proceedings is as follows:

(2.) SINCE 28th June, 1974 the applicant has been working in the post of Compositor in the printing press of West Bengal police. He was upgraded to Grade -I Compositor with effect from 1st April, 1981 in the same office with higher scale of pay and he has been working as such. In the said press, the regular Printer retired on 30th April, 1997. It was the expectation of the applicant that he would be promoted to the post pf Printer as a matter of course. In expectation, the applicant claims, he was asked to look after the work of the press in absence of the Printer. So, on the basis of this fact, he prayed before the authority concerned to give him appointment to the post of Printer. However, his prayer was not heeded to.

(3.) THE petitioner's case was considered by a speaking order by the Director of I.B., W.B. and he concluded as follows: It, however, remains a fact that considering the present work -load in the press in Intelligence Branch, West Bengal Shri Mondal can be accommodated as a Printer without detriment to the functioning of the Press.