SUKCHAND MONDAL Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard learned Advocates for the Parties.

(2.) This Writ Petition has been filed against the respondent Kolkata Municipal Corporation Authority on limited allegation that it is not intimating the date of joining in spite of issuing appointment letter dated 3rd December, 2012 issued in favour of the petitioner.

(3.) Relevant facts in brief as appears on perusal of record that pursuant to the advertisement published by Municipal Services Commission, petitioner applied for the post of Junior Assistant in Kolkata Municipal Corporation in Scheduled Caste (SC) Category. It is his case that after passing the written test and interview held by Municipal Service Commission, appointment letter was issued in his favour by the respondent Kolkata Municipal Corporation on 03.12.2012 being annexure 'P-11' to the Writ Petition, paragraph 11 of the said appointment letter contains as follows;