- (1.) SAMBUDDHA Chakrabarti, J.: 1. The short question involved in the present writ petition is the date from which the petitioner's appointment is to be counted, i.e., whether it should be counted from December 31, 1999 or from December 28, 2011.
(2.) ON November 1, 1992 the Pradhan of the Rpumari Gram Panchayat issued an appointment letter to the petitioner. In the year 1997 the respondents authorities tried to fill up the vacancy for the Class IV staff of the said Panchayat when the petitioner moved his first writ petition praying for regularization of service. The writ petition after a contested hearing was disposed of by a learned single judge on September 16, 1999 whereby the Rule was made absolute in terms of the prayers made in that writ petition. It was directed that if there was no post of the type mentioned in the said prayer a post was to be created for that purpose with appropriate benefits carrying a monthly basic pay of at least Rs. 700/ -. It was further directed that the petitioner's employment and receipt of monthly benefits should not be disturbed in any manner until the creation of such post and giving of employment to him in that post. The formalities in this regard were to be completed at least by December 31, 1999.
(3.) THE respondents filed an appeal and although they initially obtained an order of status quo a Division Bench by an order, dated February 1, 2005 dismissed the appeal as infructuous.;