KALYAN KUMAR BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS Appeal is directed against the Order /judgment dated 24. 7. 2003 passed by an Hon'ble Single Judge of this Court in w. P. No. 7482 (W) of 2002 whereby and whereunder the prayer of the Appellants for regularisation and/or absorption against permanent vacancies, was rejected.

(2.) THE facts as could be gathered from the Writ petition is that the 3 (three) Appellants herein (Kalyan Biswas, Pradip Sharma and Sudipta Roy) along with one Debasish Naskar had filed the aforementioned w. P. No. 7482 (W) of 2002 wherein they had prayed for an Order commanding upon the Respondents to regularise their services after taking into consideration their long and dedicated service with them and also taking into consideration that they were stated to have been appointed in accordance with law against permanent vacancies. The Petitioners had also made a prayer for arrears of salary.

(3.) LET it be recorded, before proceeding any further that at Page 112 of the Paper Book, a letter has been attached and which is shown to have been written by Debasish Naskar (who was the Petitioner No. 3 in the Writ Petition) and which is addressed to the learned Counsel Sudipta bhattacherjee wherein, he has requested, during the pendency of MAT No. 2633 of 2003 which gave rise to this Appeal, that he does not want to proceed with the appeal and as such, requested for the deletion of his name. The said letter is dated 19. 2. 2004.