DILIP KUMAR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner, Dilip Kumar Ghosh, by filing the instant application under Article 226 of the Constitution alleged arbitrary, unjust and illegal action on the part of the respondent-authority. The facts of the present case are as follows: -

(2.) THE petitioner was appointed as a casual worker in the respondent-organization on 4th of May, 1981. The Project Engineer recommended his regularization on 4th June, 1982. He submitted a representation on 14th september, 1983. On 19th of September, 1983, he was served with a termination order. He along with others approached this court by filing an application, registered as Civil Rule No. 1645 (W) of 1984. It was disposed of on 7. 8. 1984 with direction upon the petitioners to file applications for absorption and the authority concerned was directed to consider the same sympathetically and dispose it of after giving the petitioners opportunity of hearing.

(3.) AFTER initial indifference, the concerned authority finally dealt with such applications but failed to appreciate the grievances of the petitioners in the proper perspective. This was followed up by the petitioners" filing another application, registered as 7489 (W) of 1986 in which order was passed on 3. 4. 1986 with direction for consideration afresh after giving opportunity to make submission to both parties.