Radha Rani Mondal (Biswas) & Ors vs R
2023 Latest Caselaw 5269 Cal

18.08.2023
Item No. 1
Ct. No. 7
PG

                          W.P.A. 9475 of 2022
                    Radha Rani Mondal (Biswas) & Ors.
                                  Vs.   r



                     The State of West Bengal & Ors.


             Mr. Partha Sarkar............for the petitioners

             Mr. Santanu Kr. Mitra
             Mr. Amartya Pal.....for the State

             Ms. Sarda Sha...................for the respondent no. 6

1. The writ petitioners claim to have been appointed

in the post of Sahayikas/Bal Sahayikas under

various Family & Child Welfare Projects on a

consolidated pay and are still continuing in their

respective posts. The petitioners through the

Secretary of the Paschimbanga Sarkari

Karmachari Union submitted a representation

dated February 10, 2020 before the Secretary,

Women & Child Development and Social Welfare

Department being the respondent no. 1 to this writ

petition praying for treating them as Government

employees and to pay their salary, allowances and

other benefits in the light of the judgment and

order dated November 3, 1998 passed in C.O. No.

3362(W) of 1996. The grievance of the petitioners

is that the respondent authority has not yet taken

any decision on the petitioners' representation

dated February 10, 2020.

2. Since the representation is still pending, without

entering into the merits of the claim made by the

writ petitioners in the writ petition, the writ

petition being W.P.A. 9475 of 2022 is disposed of

by directing the Director of Social Welfare being

the respondent no. 4 herein to consider the

representation of the petitioners dated February

10, 2020 and to dispose of the same by passing a

reasoned order after giving an opportunity of

hearing to the 1st petitioner or the authorised

representative of the petitioners and to

communicate such decision to the 1 st petitioner

immediately thereafter.

3. The entire exercise shall be completed within a

period of eight weeks from the date of submission

of a copy of the representation dated February 10,

2020 along with a server copy of this order before

the respondent no. 4.

4. With the aforesaid directions, the writ petition is

disposed of.

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

6. Urgent photostat certified copy of this order, if

applied for, be furnished to the parties

expeditiously upon compliance of all legal

formalities.

(Hiranmay Bhattacharyya, J.)