STATE OF WEST BENGAL Vs. ASHOKE RANJAN CHANDRA

JUDGEMENT

(1.) The issue involved in this writ petition is whether the respondent No.1, an ad-hoc appointee could be regularised in service. The State Administrative Tribunal has held that he could and has directed regularisation of the services of the respondent No.1. The petitioners have assailed this decision before us.

(2.) The situation arose because vacancies in the Cashiers and Assistant Cashiers office in the Commercial Taxes Directorate could not be filled up as Recruitment Rules had not been finalised. To meet the urgent need to fill up the existing vacancies, an order was passed on 18th July, 1994 by which the Governor authorised the Commissioner of Commercial Taxes, West Bengal to make ad-hoc appointment to the posts of Cashiers and Assistant Cashiers from amongst the existing eligible employees of the Commercial Tax Directorate pending finalisation of the Recruitment Rules.

(3.) In compliance with this order, the Commissioner wrote to the different branches of the Directorate of Commercial Taxes requesting them for names of Lower Division Clerks/Steno Typist Clerks/Bench Clerks-cum-Steno/Qualified Record Supplier/Cashier workers/Group D staff who were willing to be considered for check-posts under the Directorate in the "pay scale of Rs. 1040-25-1 215-30-1 485-35-1 590-40-1 670-50-1 920 plus other allowances as admissible under the rules from time to time on regular basis".