BAPPA DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has challenged an order passed by the Director of Employment, West Bengal on 24/10/2017. The order was passed pursuant to a direction of a learned Single Judge, as his Lordship then was, dtd. 5/9/2017 whereby the concerned authority was directed to pass a reasoned order on the application of the petitioner and 6 others. The petitioner was heard before the impugned order was passed.

(2.) The petitioner's case is that the petitioner worked as an enumerator in connection with the census operations of 1990-1991 and was issued an Experience Certificate by the concerned authority on the basis of the petitioner's work as an enumerator from 1990-1991.

(3.) Learned counsel appearing for the petitioner relies on the Experience Certificate issued by the Chairman, Borough-XII, Calcutta Municipal Corporation. Counsel submits that the Chairman was the competent authority to issue certificate of such nature during the relevant pint of time.