LAWS(CAL)-1979-2-37

SISIR KUMAR CHOWDHURY Vs. STATE OF WEST BENGAL

Decided On February 23, 1979
SISIR KUMAR CHOWDHURY Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) ON the 17th September, 1958 the petitioner Sisir Kumar Chowdhury was appointed as a temporary District Industrial Officer (Non-gazetted) in the Cottage and small Scale Industries Department of the government of West Bengal and was posted at Malda. On the recommendation of the public Service Commission, the petitioner along with certain other employees was recruited as a temporary District Industrial officer (Gazetted) by selection from amongst the temporary non-gazetted Industrial officers.

(2.) IN 1958, the petitioner was transferred to Chinsurah and in 1962 he was transferred to Burdwan as District Industrial Officers (Gazetted)

(3.) ON the 24th March, 1966 the petitioner was appointed temporary Project Officer, rural Industries Project, at Durgapuron the same grade of pay as that of District Industrial Officers with a special pay of Rs. 100/-per month plus usual admissible allowances. In February, 1967 the petitioners was transferred to Tamluk as Project Officer. Rural industries Project. The petitioner alleges to have made representations to the Government for a lien in the post of District Industrial Officer when he was appointed as such project Officer and has reasons to believe that the said representation were disposed of by the Government, inter alia recording that petitioner was given the temporary post of such Project Officer from the temporary post of District Industrial Officer in the interest of public service and in recognition of the good services rendered by him and the petitioner was recommended for being made permanent in the post of District Industrial officer. In spite of the said recommendation and although the petitioner had been working in a temporary post since 1963 the claim of the petitioner for participation in a permanent post or being made permanent was not considered by the authorities although the petitioner was entitled to become quasi permanent after three years of temporary service and service with permanent status after five years of such service in accordance with the revised service rules because of the machinations of S. P. Dey, Joint Secretary, in the cottage and Small Scale Industries Department the respondent No. 2 herein who also caused ingenious and unreal charges to be brought against the petitioner and being referred to the Vigilance Commission.