BINOD KUMAR SINHA Vs. B.C.C.L.

JUDGEMENT

(1.) IN this writ petition, the petitioner has prayed for quashing the order dated 29th December, 2005 passed by the General Manager, Kustore Area No. VIII, whereby the petitioner's representation for consideration of his request for regularisation on the post of Supervisor (Telecom) as also for payment of wages of Supervisor (Telecom) for the duty he has discharged has been rejected.

(2.) THE petitioner is a Telephone Operator, Technical Grade -D and joined in the services of the BCCL in 1993. The petitioner claimed that by letter dated 10th May, 2002, the Superintending Engineer (E&M;), Telecom, Kustore Area, authorised the petitioner to look after the job of Supervisor (Telecom) of Kustore Area Office, EPABX Exchange.

(3.) EARLIER the petitioner approached this Court in W.P.(S) No. 4189 of 2005 for redressal of the said grievance. This Court by order dated 9th September, 2005 disposed of the said writ petition directing the respondent -BCCL to dispose of the petitioner's representation by passing appropriate order in accordance with law. By impugned order dated 29th December, 2005 (Annexure -5), the petitioner's representation has been rejected. Thus, the petitioner has filed this writ petition.