AMULYA RATAN NAYEK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application by the petitioner, Amulya Ratan Nayek under Article 226 of the Constitution against the State of West Bengal and its officers in the Development Block of Birbhum and the Development as well as the Divisional Commissioners.

(2.) He claims a writ of mandamus for expunging the remark in his service book made by one Kedar Nath Thakur on the 3rd July, 1958, to the effect, "An overseer of doubtful integrity", and secondly, for an order to grant him leave which he says he had earned from the 20th May, 1958, to the 7th June, 1938, and for one day on the 8th June, 1958. These are the only two reliefs which he sees.

(3.) The petitioner was an overseer of the Dubrajpur National Extension Service Block and got that appointment on the 29th March, 1957. Due to differences of opinion over his work and transfer, he tendered his resignation on the 18th July, 1958. His services were thereafter retained for a few days for finalisation of certain accounts and finally on the 22nd August, 1958, the Government released him from his office and accepted his resignation.