MD. MOSADEK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Court: The petitioner is an employee (driver) of the Calcutta Tramways Company (1978) Limited. The Company is in the process of amalgamation.

(2.) By the impugned order dated 8th June, 2019 the Deputy Managing Director of the West Bengal Transport Corporation formerly known as the Calcutta State Transport Corporation informed the petitioner that he will perform duty on deputation with effect from 20th June, 2019 under the existing terms and conditions until further orders. The petitioner was directed to report to the Pool Car Office at the Central Pool Car Section, Government of West Bengal. It was mentioned that the salary of the driver will be drawn and paid by the parent unit. The Pool Car Officer would send the attendance statement of the driver to the parent unit for preparation of the salary bill.

(3.) The petitioner did not join on deputation. He raised objection against sending him on deputation.