- (1.) This appeal is at the instance of the State and is directed against an order dated 9th September, 2009 passed by a learned Single Judge of this Court by which His Lordship disposed of a writ-application filed by the respondents by setting aside the order impugned in the writ-application with the direction upon the State to give similar benefits to the respondents which it offered to three different individuals, viz. Phani Bhusan Dey, Kamalnayan Bhattacharjee and Shyamapada Biswas, in the past.
(2.) Being dissatisfied, the State has come up with the present mandamus appeal.
(3.) In the writ-application, the writ-petitioners challenged an order dated 23rd September, 1997 passed by the Secretary, Mass Education Extension Department, Government of West Bengal. By the said order, the prayer for permanent employment made by the writ-petitioners was rejected on the ground that the writ-petitioners, appointed on temporary basis, were not given any promise by the State to confer them with permanent status of employees and as such, they were not entitled to get such declaration. It was pointed out that they could be absorbed in the permanent service only in accordance with the procedure provided in the West Bengal Public Library Act, which came into operation in the meantime.;