Md. Raisuddin vs The State Of West Bengal & Ors
2022 Latest Caselaw 8479 Cal

27   19.12.2022
Sc    Ct. no.22
                                           WPA 26941 OF 2022
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Md. Raisuddin Vs.

The State of West Bengal & Ors.

Mr. Manuwar Ali Ms. Moumita Karmakar.

....For the petitioner Mr. Arindam Chattopadhyay Ms. Lipika Chatterjee.

....For the Respondents/ State.

The writ petitioner claimed to be a Part-time Clerk

at Arjunpur High School (H.S.), District-Murshidabad.

The petitioner also claimed that he has been working at

the post of Part-time Clerk for the last about eighteen

years and claimed to become permanent. The

Appointment Letter was at page 19 to the writ petition.

The petitioner made a representation on November 4,

2022 before the respondent no.3 at page 28 to the writ

petition. The petitioner claimed that such representation

was not considered.

Mr. Arindam Chattopadhyay, learned State counsel

appearing for the respondent nos. 1 to 3 placed reliance

upon Section 7 of The West Bengal School (Control

and Expenditure) Act, 2005 (for short Act of 2005).

The Section 7 is quoted below :

"Notwithstanding anything contained in any other law for the time being in force or any rules or orders issued thereunder or any

contract, customs or usages to the contrary, no person, who has been appointed as teacher or non-teaching staff on any casual or part-time vacancy or on contract basis in a school, shall have any right to be appointed on permanent basis in any sanctioned post or by creating any new post only for rendering such service."

The learned State counsel then submitted that in

view of the operation of the said provision of law, no such

regularisation of appointment is possible for a temporary

employee. The learned State counsel further submitted

that the writ petition even does not disclose that any

approval was made by the State authority for the

appointment of the petitioner and it was merely a local

arrangement on an ad hoc basis.

Mr. Manuwar Ali, learned advocate for the writ

petitioner submitted that the appointment of the

petitioner was made prior to the said Act of 2005 was

promulgated. He submitted that since the petitioner had

been working and is still working for more than 18 years,

a right has accrued in his favour for his permanent

appointment. In support, the learned advocate for the

petitioner placed reliance upon a judgment of the Hon'ble

Supreme Court In the matter of: Piyu Datta vs. State

of West Bengal & Ors., reported in (2012) 3 WBLR (SC)

715.

Considering the rival contentions of the parties and

considering the materials on record it appears to this

Court that the appointment of the petitioner was not

approved by any State authority at the time of his

appointment in 2004 and was at best a contractual one

and is of no permanent character whatsoever. The

appointment is devoid of any statutory authority.

Section 7 of the said Act of 2005 starts with a non

obstante clause that - anything contained in any other

law for the time being in force or any rules or orders

issued thereunder or in contrary or customs or usages to

the contrary, no person, who had been appointed, inter

alia, as a non-teaching staff on any casual or part-time

vacancy or on contract basis in a school, as in the instant

case for the petitioner, shall have any right to be

appointed on permanent basis in any sanctioned post or

by creating any new post only for rendering such service.

Such provision clearly bars the case of the petitioner for

seeking any permanent appointment.

In the matter of Piyu Datta (Supra), no ratio was

laid down by the Hon'ble Supreme Court. As such, the

same has no binding force in the field of precedential law.

Inasmuch as, it is trite in view of the judicial

pronouncement and the law laid down therein by the

Hon'ble Supreme Court In the matter of : State of

Karnataka vs. Uma Devi, reported in (2006)1 SCC 1

that an unequal cannot be treated as equal. It is equally

trite that certain exceptions though were also carved out

by the Hon'ble Supreme Court in the matter of Uma Devi

(Supra), the factual circumstances of the instant case

whereunder the petitioner sought for a permanent

employment did not fall within the scope, purview and

ambit of such exceptions as pronounced in Uma Devi

(Supra).

For the above reasons and discussions, this writ

petition is totally devoid of any merit.

The writ petition WPA 26941 of 2022 stands

dismissed, without any order as to costs.

Since affidavits are not called for, the allegations

made in the writ petition are deemed not to have been

admitted by the respondents.

Photostat certified copy of this order, if applied for,

be furnished expeditiously.

(Aniruddha Roy, J.)