BIJAN KANTI CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred challenging the judgement dtd. 11/5/2017 passed by the learned Single Judge in a writ petition being WP No.17388 (W) of 2014.

(2.) The said writ petition was preferred challenging, inter alia, a memorandum dtd. 28/2/2014 issued by the respondent no.2, a memorandum dtd. 3/3/2014 issued by the respondent no.3, a notification dtd. 24/4/2014 issued by the respondent no.2 and a notification dtd. 24/4/2014 issued by the respondent no.3.

(3.) The grievance of the writ petitioner/appellant, an enlisted Class-II contractor of the categories of roads and buildings of the Public Works Department (in short PWD) of the Government of West Bengal, was that by the impugned memoranda and notifications he had been rendered jobless and his right to livelihood had been severely affected. Without disclosing appropriate reasons and without granting any opportunity of hearing, the enlisted contractors were suddenly discontinued and the system of awarding public work to the enlisted contractors under PWD was abolished. The impugned memoranda and notifications had been issued in an arbitrary and illegal manner and as such the same are not sustainable in law.