LAWS(CAL)-2009-8-6

ANJAN KUMAR GHOSH Vs. BULA MUKHERJEE

Decided On August 31, 2009
ANJAN KUMAR GHOSH Appellant
V/S
BULA MUKHERJEE Respondents

JUDGEMENT

(1.) THIS appeal is against a judgment and order dated 28th March, 2006 in W. P. No. 15414 (W) of 2001 (Smt. Bula Mukherjee vs. The State of West Bengal and ors.) whereby the learned Single Judge allowed the writ petition filed by the respondent no. 1 and set aside the decision dated 7th September, 2001 of the District Judge, Howrah, whereby the said District Judge had accepted the gradation list dated 25th May, 1994 in preference to the gradation list published vide order No. 88/n dated 7th October, 1996 and order No. 90/n dated 9th October, 1996. The appellants were impleaded as the Respondent nos. 6 and 7 in the writ petition.

(2.) THE writ petitioner/respondent No. 1 was appointed as a piece rated copyist in the office of Superintendent of Police, Howrah on 21st January, 1974. The writ petitioner/respondent No. 1 joined service as piece rated copyist on 22nd January, 1974. The Government of West Bengal issued an order being Memo No. 7191-F dated 23rd October, 1975 for bringing piece rated typists and copyists attached to different Civil, criminal, Police and Revenue Courts under the Government to a regular salaried establishment, on the terms and conditions specified in the said order. In terms of the said Government order, piece rated typists and copyists were required to exercise their option, within 90 days from the date of issuance of the said order, to come under the regular salaried establishment. By a letter dated 19th December, 1975, the writ petitioner/respondent No. 1 exercised her option to come under the regular salaried establishment under the judgeship of Howrah.

(3.) BY an Order No. 202/6 dated Howrah, the 1st November, 1978, the writ petitioner/respondent No. 1 was permitted to join service as a regular copyist in the criminal Court, Howrah and has since then been rendering service as copyist in the judgeship of Howrah.