Calcutta High Court (Appellete Side)
Ram Sakal Yadav vs U.O.I. & Ors on 3 August, 2010
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
119 3.8.10 W.P.4217(W)of 2000
sn
RAM SAKAL YADAV VS. U.O.I. & ORS.
None appears on behalf of any of the parties even at
the time of second call of this matter. No accommodation is prayed
for.
This writ petition is filed by the petitioner for his
absorption to the post of "Group-D" Staff under National Jute
Manufacturing Corporation Limited.
From the materials on record It is evident that the
petitioner has been engaged by the respondent no.3 purely on
temporary basis. Therefore, there is no legally enforceable right in his favour for his absorption under the respondent authority.
In view of the settled principle of law as decided in the matter of State of Kanataka Vs. Uma Devi(3) reported in (2006) 4SCC 1.
This writ petition stands dismissed. There will be, however, no order as to costs. Urgent Photostat certified copy of this order, if applied for, be given to the parties on priority basis.
(Debasish Kar Gupta,J) 2 3 4