Calcutta High Court (Appellete Side)
Samir Chakraborty vs Union Of India & Ors on 29 July, 2010
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
010 WP 3398 (W) of 2000
Samir Chakraborty vs. Union of India & Ors.
None appears on behalf of the parties even at the time of second call of this writ application.
No accommodation is prayed for.
This writ application is filed by the petitioner for his absorption to the post of "Porter"
under the respondent authority.
No material is available on record to show that the petitioner was engaged under the respondent authority adhering to the provisions of Recruitment Rules in vogue. Therefore, there is no legally enforceable right in favour of the petitioner.
In view of the above, this writ application stands dismissed. There will be no order as to costs.
(Debasish Kar Gupta, J.)