Calcutta High Court (Appellete Side)
Pandab Kaibarta vs The State Of West Bengal & Ors on 10 February, 2020
Author: Amrita Sinha
Bench: Amrita Sinha
1 10.02.2020Ct. No. 24
Item No.48 pk.
W. P. No. 19828 (W) of 2019 Pandab Kaibarta
-vs-
The State of West Bengal & Ors.
Mr. Rajendra Banerjee, Mr. Kashiswar Ghosal for the petitioner Mr. Soumitra Bandopadhyay, Mr. Subhasis Bandopadhyay for the State
The petitioner seeks appointment under the land looser Scheme. From the report filed by the District Magistrate, Purulia dated 16th January 2020 it appears that the name of the petitioner was selected to be recommended for employment as candidate under the exempted category to the Director of Employment.
The Joint Director of Employment, Exempted Category Cell, Directorate of Employment has filed a report indicating that the serial number or registration number of the petitioner is EC/NT/PURU/719/2018 registered on 26th December 2018. It further mentions that there are 84 permanent vacancies for Group-D in the District of Purulia.
The District Magistrate, Purulia has submitted in his report that the roster of employment is prepared by the concerned appointing authority. 2
The petitioner submits that he is nearing 40 years of age. In the event the issue of giving appointment is delayed then he may cross the maximum age limit and will not be eligible for being appointed in any Government post.
As it appears from records that the name of the petitioner has already been registered under the exempted category, the instant writ petition is disposed of by directing the District Magistrate, Purulia to take necessary steps to recommend the name of the petitioner for being appointed in the exempted category, in accordance with law, in any organization where the exempted category candidates may be engaged. The District Magistrate, Purulia shall take effective steps in the matter at the earliest but positively within a period of eight weeks from the date of communication of a copy of this order. W.P. No. 19828 (W) of 2019 is disposed of.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, as early as possible.
(Amrita Sinha, J.)