- (1.) The petitioner filed the instant writ petition challenging the reasoned order dated 14th February, 2017 passed by the Managing Director, West Bengal Transport Corporation Limited rejecting the prayer of the petitioner for regularization. The said order was passed pursuant to a direction passed by this Court in WP No. 981 of 2016 filed by the petitioner praying for according permanent status to his job. By an order passed by this Court on 28th November, 2016 the Managing Director was directed to consider the representation filed by the petitioner in accordance with law.
(2.) In the said representation the petitioner had made specific allegation that permanent status was given to persons similarly placed like him, whereas he was left out from being considered for regularisation. The Managing Director after considering the prayer of the petitioner disposed of the representation on the ground that the West Bengal Transport Corporation was passing through huge financial crisis and no permanent employment was taken.
(3.) The learned counsel appearing on behalf of the West Bengal Transport Corporation by filing a report in the form of affidavit has tried to make out a case that the persons who were regularised had joined prior to the petitioner. It has further been indicated that the writ petitioner had been engaged on contractual basis pursuant to the direction passed by this Court on 20th January, 2014, whereas the persons whose appointments have been regularised were appointed between the year 2010 and 2011.;