2018 LAB. I. C. 442 ::(2018) 3 ServLR 295 ::(2018) 3 ServLR 165

Calcutta High Court

Hon'ble Judge(s): Soumen Sen , J

Constitution of India , Art.16— Regu-larisation of service - Ad hoc appointee to post of Compositor in Govt. Press having no requisite qualification of three years experience in trade - Acquired required experience subsequently and regularised upon expiry of period of three years from date of initial appointment - Cannot claim regularisation from date of initial appointment - He cannot be treated at par with candidates having required eligibility criteria at time of participation for selection to said post. (Para 11)