JUDGEMENT
Amrita Sinha, J. -
(1.) The petitioner was appointed in the post of Work Sarkar under Zilla Parishad, 24 Parganas South on 30th August, 1988. After completion of two years of satisfactory service his service was declared confirmed with effect from 30th August, 1990.
(2.) A notice was published inviting applications from eligible Zilla Parishad employees for the post of Sub-Assistant Engineer (Civil and Electrical) on 14th May, 1998. The petitioner possessing necessary qualification for the said post applied for the same. A written as well as oral test was held by the Zilla Parishad and the petitioner stood first in the said examination.
(3.) A writ petition being WP No. 17783 (W) of 2001 was moved before this Court by some of the temporary employees of the said Zilla Parishad who were working on contractual basis in the post of Sub-Assistant Engineers (Civil) challenging the said notice for filling up the vacancies in which they were working. The petitioner herein was a party in the aforesaid writ petition. The said writ petition was disposed of directing the authorities to take steps in accordance with the circular.;
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