Amrita Sinha, J. - (1.) An order dated 20th June, 2014 issued by the Director of Public Instruction, Government of West Bengal, Education Directorate is under challenge in the instant writ petition. The said order was allegedly passed in compliance of an order dated 21st January, 2014 passed by this Court in an earlier writ petition filed by the petitioner.
(2.) The fact of the case is that the petitioner was appointed as a Peon in the morning section of Ghuskhora Mahavidyalaya on 31st May, 1997. Ghuskhora Mahavidyalaya is a college affiliated to the Burdwan University. The petitioner belongs to the OBC category and at the time of appointment he possessed the qualification of passing the Madhyamik examination. He was appointed as per the resolution adopted by the governing body of the college. At the time of appointment the college paid him a remuneration of Rs.125/- per month which was gradually increased and stood at a consolidated sum of Rs.3,500/- per month on the date of filing the instant writ petition.
(3.) The petitioner alleges that a large number of non-teaching staff who were appointed on temporary basis on the same date as that of the petitioner were regularized in their respective posts but the case of the petitioner was overlooked and ignored by the college authorities. The petitioner made several representations requesting the authorities to take necessary steps for regularization of his service in the sanctioned vacant post of Peon/Group-D staff in the said college but his prayers fell on deaf ears. The petitioner alleges discrimination meted out to him by the respondent authorities.;