B.Bhattacharyya, J. - (1.) By this writ application, the writ petitioner, a daily rated employee of Food Corporation of India (hereinafter referred to 'FCI'), has prayed for direction upon the respondents to allow him to perform his duty as Group 'D' staff and further direction upon the FCI to absorb him in regular establishment and/or to appoint him on permanent basis to the post of Group 'D' staff.
(2.) The following facts are not in dispute: The District Manager (West), Calcutta FCI issued a memo appointing the petitioner as casual daily rated Group 'D' staff under the FCI on August 10, 1987 and since then he had been working, as such continuously till October 3, 2002. In the meantime on 9th September 1992 the District Manager (West) Calcutta, FCI issued memo to the Senior Regional Manager, West Bengal Region, FCI to regularise the service of the petitioner. On 16th December, 1992 the Regional Manager, West Bengal Region FCI issued a memo asking the District Manager (West), Calcutta to submit a report with facts and working days of daily rated casual workers like petitioner. In terms of the aforesaid memo, the District Manager (West), Calcutta submitted a report to the Senior Regional Manager on 5th February 1993.
(3.) On June 22, 1993 a meeting was held in connection with regularisation of the casual workers. Ultimately, on July 7, 1995 the District Manager, Calcutta FCI submitted a further daily report for regularisation of the casual workers of the FCI like the petitioner.;