BIMAL CHANDRA ROY Vs. STATE OF WEST BENGAL
LAWS(CAL)-2019-9-115
HIGH COURT OF CALCUTTA
Decided on September 27,2019

Bimal Chandra Roy Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

Md. Nizamuddin, J. - (1.) Heard both sides.
(2.) This Writ Petition has been filed by the writ petitioners challenging the impugned order dated 26th September, 2017 rejecting their prayer for regularization and permanent absorption in service in question.
(3.) Relevant facts in brief in the instant Writ Petition are hereunder.;


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