Debasis Pradhan And Ors vs The State Of West Bengal And Ors
2021 Latest Caselaw 1588 Cal

01.03.2021
Item No.5
AP/ss
                                      WPST 200 of 2016

                                 Debasis Pradhan and Ors.
                                            -Vs.-
                             The State of West Bengal and Ors.
                                   (Via Video Conference)

             Mr. Partha Sarathi Bhattacharyya, Senior Advocate
             Mr. Arunava Maiti, Advocate
             Mr. Raju Bhattacharyya, Advocate
                                         ... for the petitioners
                                         present in Court.

             Ms. Chaitali Bhattacharya, Advocate
                                         ...      for    the State
                                         Respondents present on

virtual mode.

Mr. Kartik Chandra Kapas ... for the State Respondents present in Court.

Learned counsel for the petitioners seeks time to

apprise the Court about the cadre strength of the

Research Assistant and also the Assistant Research

Officer, the post to which they are seeking promotion.

Learned counsel for the respondents shall

produce complete copy of the Rules applicable to the

aforesaid posts.

Adjourned to April 29, 2021.

At the time of hearing, Mr. Partha Sarathi

Bhattacharyya, learned senior counsel pointed out

that if the upto date Service Rules pertaining to

different departments are uploaded on the concerned

websites, the same will not only help the employees,

but also the Courts in proper adjudication of the

matter. The suggestion is well founded.

WPST 200 of 2016

We requested Mr. Kishore Dutta, learned

Advocate General to assist the Court in this regard. He

assures that the matter will be taken up with the

concerned authorities in the right perspective.

It would be appropriate if not only the Service

Rules concerning the employees of different

departments in different cadres but also any

instructions issued with reference to the employees of

the different departments concerned, are uploaded on

the websites by creating an appropriate link therefor.

General Rules and Instructions applicable to all the

employees in the State of West Bengal be uploaded on

the websites of all the departments concerned as these

may have uniform application.

It may also be helpful to the employees if

important judgments of Hon'ble the Supreme Court

and this Court pertaining to the employees in the State

of West Bengal are also uploaded for their information

as number of employees in the State may not be aware

of adjudication of the issues by the Courts and as a

result may be indulging in unnecessary litigations.

(Rajesh Bindal, J.)

(Aniruddha Roy, J.)