Calcutta High Court (Appellete Side)
Kiron Mohan Ghosh vs Katwa Municipality & Ors on 20 April, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
301. 20.04 W.P. 4467 (W) of 2018 Sd3 2018 Kiron Mohan Ghosh.
Versus Katwa Municipality & Ors.
Mr. Kiron Mohan Ghosh ... petitioner in person.
Mr. Chandan Majhi ... for the Katwa Municipality (in person) The petitioner files an affidavit-of-service which be kept with the record.
The petitioner is present in person. The municipality is represented by a Lower Divisional Clerk. It is sad to note that a municipality can spare only a Lower Divisional Clerk to represent it in Court.
The representative of the municipality makes over photocopies of few documents to the Court which shows that, a new person has since been appointed to the Group-C post through a selection process.
Considering the documents made over to the Court on behalf of the municipality, it appears that, the appointment to the post of Group-C has been made on contractual basis and is renewable. The municipality has not adhered to the Finance Department Circular dated February 25, 2016 so far as it relates to the petitioner. The municipality requires a Group-C staff as is evident from the new appointment. The new appointment is again on contractual basis. Therefore, it would be appropriate to direct the municipality to continue with the employment of the petitioner in terms of the Finance Department Circular dated February 25, 2016. The 2 municipality will submit a report as to why it did not adhere to the Finance Department Circular dated February 25, 2016 to this Court on the next date of hearing.
List the writ petition on April 27, 2018 for further consideration under the same heading.
Urgent certified Website copy of this order, if applied, be supplied to the parties, upon compliance of all requisite formalities.
(Debangsu Basak, J.)