ASOK KUMAR GANGULY, J. - (1.) This appeal is directed against the judgment and Order dated May 2, 2002 passed by a learned single Judge of this Court holding, inter alia, that the writ petitioner/appellant cannot claim to be treated at par with the regular employees of the Indian Institute of Technology, Kharagpur (hereinafter referred to as the 'said Institute') either as a permanent employee or a temporary employee.
(2.) The material facts of this case are that the writ petitioner/appellant appointed an 'Agricultural Supervisor' in the Animal Husbandry Department of the Government of West Bengal on April 5, 1966. Thereafter, on or about May 5, 1973 the writ petitioner/ appellant was appointed to the post of Agricultural Officer, Group 'A' (Central Services) in the Ministry of Agriculture, Government of India.
(3.) Sometime in the year 1979, the then Registrar of the said Institute informed the appellant that he was selected for appointment as a 'Junior Project Manager' (Fodder) for Jursey Bull Mother Farm Project in the Department of Agricultural Engineering in the said Institute and the appellant was, thereafter, offered an appointment for joining the said post by March 7, 1979.;