WEST BENGAL STATE ELECTRICITY BOARD Vs. AMIYA KUMAR BANDOPADHYAY & ORS.
LAWS(CAL)-1995-5-45
HIGH COURT OF CALCUTTA
Decided on May 08,1995

WEST BENGAL STATE ELECTRICITY BOARD Appellant
VERSUS
Amiya Kumar Bandopadhyay And Ors. Respondents

JUDGEMENT

Surya Kumar Tiwari, J. - (1.) This appeal arises out of an order dated 2nd July, 1991, passed by one of the learned Judge, Mr. Justice Mahitosh Mazumdar, in CO. No. 1168(W) of 1986.
(2.) The petitioners Mr. Amiya Kumar Bandopadhyay, Mr. Sadhan Kumar Ganguly and Mr. Swapan Kumar Singh were recruited as members of the West Bengal National Volunteers Force in the year 1978. The petitioners were deputed as Guards in the Santaldihi Thermal Power Project in the year 1981. The petitioners have been deployed in the said Thermal Power Project even since 1981 to date.
(3.) The petitioners were initially recruited as members of National Volunteer Force for a period of 5 years. The five years term of the petitioners expired in the year 1986 but the petitioners continued to work on their posts even thereafter.;


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