DEBABRATA GHOSH & ORS Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2018-12-122
HIGH COURT OF CALCUTTA
Decided on December 18,2018

Debabrata Ghosh And Ors Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Rajasekhar Mantha, J. - (1.) Affidavit-In-Opposition and the affidavit-in-reply thereto filed by the respondents and the petitioners respectively are taken on record.
(2.) The writ petitioners were selected for undergoing training as Technicians of Soil Testing Laboratory in Ghatal Block in or about 2009. After having successfully completed such training, by a letter dated November 6, 2009 the Deputy Director, Agricultural Department, Paschim Medinipur, Government of West Bengal directed them to report to the Sabhapati under the respective panchayat samitis immediately.
(3.) The petitioners claim that they have been engaged continuously since 2009 and are paid the remuneration that varies between Rs.2,000/- and 3,000/- per month. The petitioners are working as the contractual workers. They further claim that they are entitled to be considered as permanent employees of the State Government and are also entitled to similar benefits like the permanent employees of the State Government.;


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