Yogendra Kumar Sharma vs The State Of West Bengal And Ors
2022 Latest Caselaw 1758 Cal/2

OD-6
                                ORDER SHEET

                                WPO/131/2021

                     IN THE HIGH COURT AT CALCUTTA
                       Constitutional Writ Jurisdiction
                              ORIGINAL SIDE


                       YOGENDRA KUMAR SHARMA
                                -VS-
                  THE STATE OF WEST BENGAL AND ORS


  BEFORE:
  The Hon'ble JUSTICE RAJASEKHAR MANTHA
  Date : June 15, 2022.


                                                                      Appearance:
                                                      Mr. Anjan Bhattacharya, Adv.
                                                                ...for the petitioner


         The Court: In spite of service of notice, respondents are not

represented.

Affidavit-of-service is on record.

The writ petitioner seeks modification of the approval of his service

in Jay Kay Nagar High School (H.S.), Bidhanbag, Paschim Bardhaman from

the year 07.09.1994 in place and stead of 20th March, 2014.

The facts of the case are that the petitioner along with one Ashok

Kumar Lal joined the service of the said school in 1985. The approval of the

writ petitioner by DI was pending. The petitioner and the said Ashok Kumar

Lal moved this Hon'ble Court under Article 226 of the Constitution of India.

By an order dated 7th September, 1994, the petitioner's service, inter alia, was

directed to be considered for regularization since they were working for quite

some time.

A second writ petition being WP 13412(W) of 1998 was filed seeking

implementation of the said order. Petitioner's service was thereafter approved

by a communication dated 20th March, 2014 with effect from 20th March,

2014. A Co-ordinate Bench had directed, in consideration of the entire matter,

in respect of the petitioner's colleague Ashok Kumar Lal in WPA 6798 of 2015

and vide judgment dated 6th January, 2022 had directed regularization of

service with effect from 7th September, 1994.

This Court is in complete agreement with the views expressed by the

Co-ordinate Bench as above. The petitioner herein is similarly circumstanced

and joined the said school along with the said Sri Ashok Kumar Lal.

In that view of the matter, the writ petitioner's service shall be

regularized with effect from 7th September, 1994. The petitioner shall be paid

all arrears of salary from 7th September, 1994 till 27th March, 2014 within a

period of two months from the date of communication of this order. The

Service Book of the petitioner shall stand appropriately corrected and

amended by the DI.

With the above directions, WPO/131/2021 stands disposed of.

There shall, however, be no order as to costs.

(RAJASEKHAR MANTHA, J.)

s.pal/sp3