J.K. Biswas, J. - (1.) The Petitioner is aggrieved by the decision of the Director of Industrial Training, West Bengal dated January 3, 2006 rejecting his request to appoint him as skilled workman ( general maintenance) on permanent basis, He was working as a peon in Swam) Mahadebananda Silpa Vidyapith. By an order dated June17, 1983 the secretary of the institute appointed him as as skilled workman (general maintenance) of the institute. He had been officiating in that post from June 10, 1983. The appointment ws subject to approval of the director of technical education. The reference for approval was turned down by the authority concerned by order dated June 18, 1986.
(2.) It is the case of the Petitioner that even thereafter the institute authorities permitted him to continue to work as skilled workman. His further case is that on February 8, 1994 the governing body of the institute adopted a resolution to refer the matter for consideration of the director of technical education on humanitarian ground. By an order dated November 27, 1995 the institute authority directed the Petitioner to work as peon. It was stated in the order that the director of technical education had declined to approve his working as skilled workman.
(3.) In 2005 he moved a writ petition before this Court, He alleged non -consideration of his representation dated March 17, 2005. He actually questioned the decision of the director of technical education declining, to approve his appointment as skilled workman. By order dated July 6, 2005 that writ petition was disposed of directing the director of technical education to give a reasoned decision in the Petitioner's representation. This is how the impugned decision has come to be given.;