Calcutta High Court (Appellete Side)
Sri Kailash Das vs Union Of India & Ors on 10 January, 2012
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
54. January
10, 2012 High Court at Calcutta
Constitutional Writ Jurisdiction
Appellate Side
W.P.C.T. 250 of 2011
Sri Kailash Das
Versus
Union of India & ors.
Mr. Purnendy Das,
Mr. Souvik Maji,
...for the petitioner.
Mr. D. N. Chatterjee,
...for the respondents.
An affidavit of service is filed; let the same be kept on record. This is a writ application challenging an order passed by the Central Administrative Tribunal refusing to accept the prayer of the petitioner to absorb him in the regular post on the basis of the fact that he was, admittedly, working as a contingent sweeper since 1989.
The relief of absorption could not be granted as his appointment was not a regular one.
We do not think that the tribunal has committed any error of law in applying the decision of the Hon'ble Supreme Court in Uma Devi's case reported in (2006) 4 S.C.C. 1 while dismissing the application of the writ petitioner.
The writ application, thus, stands dismissed without any order as to costs.
( Subhro Kamal Mukherjee, J. ) ( Nishita Mhatre, J. ) 2 dns