- (1.) This is an appeal by the Director of Technical Education and Training, Government of West Bengal. He is aggrieved by the impugned judgement and order dated 14th May, 2014 made by Justice Ashoke Kumar Dasadhikari in a writ application (W.P. 14133(W) of 2014). The respondent writ petitioners are working as employees S.D. in the canteens run and operated by the Directorate of Technical Education and Training Department, Government of West Bengal. In the impugned order, the prayer of the respondent writ petitioners for being granted the status of permanent regular group-D employees was allowed. The appellant respondent in the writ was directed to release all service benefits which were being paid to the regular group-D employees to the petitioning canteen employees.
(2.) Being aggrieved the Director is in appeal before us. We notice from paragraph 3 of the stay petition that the respondent writ petitioners were appointed between 7th December, 1981 and 31st August, 2009. They are ten in number.
(3.) The question to be answered in this appeal is whether the grounds for making the decision in the writ application and the ultimate decision arrived at by the learned Single Judge were correct or not?;