HARADHAN BERA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners herein were engaged as Tahasil Mohurriors on casual basis in Sabang, in the district of Medinipur now in Paschim Medinipur.

(2.) From the records we find that the said Sabang Block was divided into 31 Tahasil Blocks for the purpose of smooth collection of land revenue, cess, etc. 31 Tahasildars were also appointed by the then Junior Land Reforms Officer, Sabang. The said post of Junior Land Reforms Officer has now been redesignated as Block Land and Land Reforms Officer. The aforesaid Tahasildars with the consent of the then Junior Land Reforms Officer, Sabang appointed Tahasil Mohurriors during the period between 1975 and 1980 on temporary basis and they were allowed to work in that capacity of Tahasil Mohurrior upto 1984 when the aforesaid posts were abolished.

(3.) The Tahasil Mohurriors have been engaged to assist the Tahasildars for the purpose of collection of land revenue, cess, loan and surcharge, etc. The Tahasil Mohurriors like the petitioners herein were allotted work for about four months in a year. All the Tahasil Mohurriors used to draw a fixed remuneration for the said four months in each year @ Rs. 75 per month that is Rs. 300 per year along with Rs. 50 as ex-gratia in each year. It has also been submitted on behalf of the Tahasil Mohurriors that they used to get commission @ 0.3% on the total collection of land revenue, loans etc. in the event the said collection exceeded Rs. 8,000/- in a year. The aforesaid commission was, however, denied to those Tahasil Mohurriors who failed to collect even Rs. 8,000/- in a year.