Merajul Islam vs The State Of West Bengal & Ors
2021 Latest Caselaw 6081 Cal

06.12.2021 IN THE HIGH COURT AT CALCUTTA Sl. No.31 CONSTITUTIONAL WRIT JURISDICTION (PP) APPELLATE SIDE (Via Video-Conference)

WPA 16449 of 2021

Merajul Islam Vs.

The State of West Bengal & Ors.

Mr. Firdous Samim, Ms. Gopa Biswas ....for the petitioner.

Ms. Chama Mookherji, Ms. Paramita Pal ....for the State.

In terms of the direction on 24th November,

2021, the advocate for the State produces a bunch of

documents.

Referring to a memo dated 16th September,

2021 and a note appearing at the 3rd page of the said

bunch, it is submitted by the State that so far as

absorption and/or regularisation of the petitioner's

service is concerned, a decision has been taken

keeping in mind the judgment in the case of

Secretary, State of Karnataka & Ors. v. Umadevi (3) &

Ors., reported in (2006) 4 SCC 1. So far as the other

issue is concerned, a decision, according to the State,

is pending regarding the payment to the petitioner

from December, 2001 to December, 2016.

Let this bunch of documents be brought on record

by the State through a report in the form of an

affidavit. Let such affidavit be filed within 20th

December, 2021.

Let this matter appear on 10th January, 2022.

The petitioner shall be free to file an exception to

the report, if advised, in the meantime.

(Arindam Mukherjee, J.)