SUSANTA KABASI Vs. STATE OF WEST BENGAL AND OTHERS
LAWS(CAL)-2012-1-495
HIGH COURT OF CALCUTTA
Decided on January 24,2012

Susanta Kabasi Appellant
VERSUS
State of West Bengal and Others Respondents

JUDGEMENT

SUBHRO KAMAL MUKHERJEE,J. - (1.) The writ petitioner approached the State Administrative Tribunal with Original Application being no.696 of 2010.
(2.) .By order dated August 5, 2010, the said Tribunal disposed of the said application, inter alia, by directing the Director of Technical Education and Training to expedite the process of getting approval from the Joint Secretary of the department of Technical Education and Training concerning approval of the panel for appointment in the post of Typist (Group-C) in Acharya Jagadish Chandra Polytechnic College at Berhampore and for getting necessary clearance for giving appointment to the said post to eligible candidates including the petitioner.
(3.) The matter was referred to the department. It was held that the panel stood lapsed and, therefore, could not be revived.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.