Sri Sudipta Das vs C S T C And Others
2021 Latest Caselaw 1514 Cal

22-02-2021
 ct no. 13
  Sl.87
   sp

                        WPA 3549 of 2021
                   (Through Video Conference)


                             Sri Sudipta Das
                                 -Versus-
                           C S T C and others



             Mr. Manas Kumar Ghosh,
             Ms. Susmita Dey (Basu),
             Mr. Arabinda Majhi
                                     .... For the petitioner

             Mr. Amal Kumar Sen,
             Mr. Sabyasachi Mondal
                                                     ... for the CSTC



                   Affidavit of service filed by the petitioner in

             Court today is taken on record.

                   The petitioner has made a representation on

             March 31, 2018, which is at Annuexure-P/3 to the

             writ application for regularization of service. The

             petitioner claims to have been appointed on

             compassionate grounds in place and stead of one

             Sunil Kumar Das. The petitioner also claims that

             he has been in continuous engagement for 11

             years now albeit on daily wage basis.

                   Mr. Amal Kumar Sen, learned counsel

             appearing     for    the    CSTC   submits   that   the

             Corporation         never    had    a     scheme    for

             compassionate employment.
                        2




      Be that as it may, since there         is   a

representation filed by the petitioner, let the

respondent no. 3 consider and dispose of the

petitioner's representation within a period of 3

months from the date of communication of a copy

of this order.

The final orders of the respondent no. 3

shall be communicated to the petitioner within 7

days thereof.

With the aforesaid observations, the instant

writ petition is disposed of.

There shall be no order as to costs.

Urgent photostat certified copy of this

judgment, if applied for, be given to the parties

upon compliance of all formalities.

(Rajasekhar Mantha, J.)