SMT. DIPALI DUTTA Vs. WEST BENGAL STATE

JUDGEMENT

(1.) The subject matter of challenge in the present writ petition is an order dated 14th October, 2009 passed by the respondent no.2.

(2.) Ms. Mukherjee, learned advocate appearing for the petitioner submits that to meet the financial needs of her family, the petitioner was compelled to discontinue her studies after reading up to Class-VIII in Raigunj Mohanbati Girls' High School and to join the office of the respondent no.6 on 2nd January, 1985 on a temporary basis and she was allotted the duties of a sweeper. At that juncture she was a minor. After she attained majority, she was appointed as a casual/contingent staff by a letter dated 4th December, 1987 issued by the respondent no.6. Since then the petitioner is uninterruptedly discharging her services in the office of the respondent no.6 till date for more than thirty years. At the time of initial engagement, the petitioner was paid an amount of Rs.10/- per month. Thereafter, the remuneration was enhanced to Rs.25/- per month and in the year 1996 such remuneration was enhanced to Rs.450/- per month.

(3.) She further submits that in the year 1998 persons similarly situated with the petitioner were absorbed in Group-'D' posts. The petitioner objected against such discrimination practised by the authorities by submitting a representation but in vain and as such she approached this Court by a writ petition, being WP 11824 (W) of 2009 and by an order dated 31st July, 2009 the petitioner's claim was relegated for consideration. Thereafter, the respondent no.2 passed the impugned order.