Calcutta High Court (Appellete Side)
Sri Barun Majhi vs State Of West Bengal & Ors on 23 April, 2013
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1
3rd April,
2013.
(SKB)
W.P. 7315 (W) Of 2011
(Assigned)
Sri Barun Majhi
Vs.
State of West Bengal & Ors.
Mr. S. P. Pahari,
Mr. A. Pradhan,
Mr. Tapan Kumar Mahapatra
......for the petitioner.
Mr. Nilanjan Adhikari.....for respondent no.4.
Learned Counsel appearing for the writ petitioner submitted that the writ petitioner's father was working as a casual labour in the Kontai Municipality, being the respondent no.4. Subsequently, he was appointed purely on temporary basis. However, the father of the writ petitioner died and the writ petitioner made an application on 29th March, 2010, for an employment in place of his father.
Heard the Counsel for the respective parties.
The Chairman, Kontai Municipality, Purba Medinipur, is directed to consider the representation of the writ petitioner dated 29th March, 2010, in accordance with law.
The writ petition is disposed of accordingly.
(Ashoke Kumar Dasadhikari, J.)