ASHIM KUMAR BANERJEE, J. - (1.) The respondent was working as 'Night Guard' in the Office of Mass Education Extension Department in the undivided district of Medinipur, since 1986. After bifurcation of Purba Medinipur and Paschim Medinipur, he continued working in Paschim Medinipur on casual basis. A post was created for Purba Medinipur, however, the existing post of 'Night Guard' remained vacant in Paschim Medinipur and the respondent was serving as a contingent staff. He approached the Tribunal for his regularization in 2007. The State asked a regular employee from Bankura to join the said post and by that process the respondent lost his job. The Tribunal passed an interim order on July 27, 2008 asking the State to allow him to continue until his service was terminated in accordance with law. The Tribunal, at the time of final disposal of the matter asked the State to create a post for him.
(2.) Being aggrieved, the State has now come up before us by filing the instant application.
(3.) We have heard Mr. Tapan Kumar Mukherjee, learned Additional Government Pleader appearing for the State and Mr. Mohan Kumar Putatunda, learned Counsel appearing for the respondent.;