SUVENDU SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing the proceeding along with the Charge Sheet being Charge Sheet no. 172/15 dtd. 1/5/15 under Ss. 406/409/420/120B of the Indian Penal Code arising out of Khargram Police Station Case No. 292/14 dtd. 25/6/14 under Ss. 406/409/420/120B (G.R. 1326/14) and the proceeding thereon pending before the Ld. Additional Chief Judicial Magistrate, Kandi, Mushidahad.

(2.) The petitioner's case is that the petitioner was selected to the post of 'Gram Rojgar Sevak' on purely temporary and contractual basis for Parulia Gram Panchayet, under Khargram Panchayet Samity, Village and P.O. - Parulia, District - Murshidabad vide Memo No. 316(9)/En dtd. 9/3/2010 issued by the Block Development Officer and Programme Officer, Khargram Development Block, Nagar, Murshidabad.

(3.) That as per the aforesaid letter, the Prodhan, Parulia Gram Panchayet, Village and P.O. - Parulia, Dist - Murshidabad, appointed the petitioner on contractual basis for a period of one year. Since then the aforesaid contract was renewed year to year and last on 27/3/2019 the said contract was renewed upto 26/3/2020.