BRINDABAN PATRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner herein has challenged the order of termination from service issued by the Chairman, Maheshtala Municipality and subsequent decision of the Board of Councillors of the said Maheshtala Municipality rejecting the appeal preferred by the petitioner against the said order of termination.

(2.) The authorities of the Maheshtala Municipality have proceeded in the instant case against the petitioner in a most illegal and irregular manner as would appear from various steps and the decisions taken by the authorities of the said Maheshtala Municipality time to time in respect of the petitioner.

(3.) Initially, the petitioner was appointed as Job Assistant of Shyampur-II Gram Panchayat and subsequently after formation of Maheshtala Municipality, he was appointed as Lower Division Clerk/Sub-Centre Person.