Protik Prakash Banerjee, J. - (1.) This is a Letters Patent Appeal from an original order dated March 31, 2016 passed by the learned Single Judge in WP No.30843 (W) of 2014 [Tarun Kumar Khanra and Others v State of West Bengal and Others]. By the said order, the writ petition was allowed as mentioned therein.
(2.) The appeal was preferred by the 2nd respondent in the writ petition. The 2nd respondent is a Director of a Directorate of the State of West Bengal, the original respondent no. 1 in the writ petition. It has not preferred any appeal. The Directorate is not a legal person. In order to prefer and maintain an appeal under clause 15 of the Letters Patent, 1865, the appellant must show that it is a person aggrieved by the order against which he proposes to appeal.
(3.) In the instant case, the operative portion of the order under appeal is as follows: - "In such circumstances the State will take expeditious measures to recognize all junior lecturers working in a polytechnic including the petitioners as lecturers and will afford such persons with the appropriate benefits as that of the post of lecturer on and from the date of their entitlement.";