GOPAL CHANDRA PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In C.O.No. 13545(W) of 1989 Memo No. 2987-Regn. dated December 13, 1989 Memo No. 2989-Regn. dated December 13, 1989 and Memo No. 2991- Regn. dated December 13, 1989 issued by the Secretary, Judicial Department, are challenged by 8 writ petitioners, some of whom are Muharrir in the office of Behala Additional District Sub- Registration, Alipore and some are Copyists in the office of Calcutta Assurances.

(2.) The case as made out in the writ petition is inter alia as follows : The writ petitioner Nos. 1 to 5 and 8 were appointed as extra Muharrirs under the District Registrar, 24 Parganas, from which post the said petitioners Nos. 1 to 5 and 8 were promoted to the post of L.R. Act Muharrirs and thereafter to the post of Muharrirs. The said writ petitioners are still working in the post of Muharrirs under the District Registrar, 24 Parganas (South). The writ petitioners Nos. 6 and 7 were appointed initially as extra Copyists and thereafter they were promoted to the post of Copyist since when the writ petitioners Nos. 6 and 7 have been working in the said post under the Registrar of Assurances, Calcutta.

(3.) In the matter of appointment in the post of extra Muharrirs and/or Copyists there was no qualification bar and/or criterion, namely there was no question of passing the School Final and/or Matriculation Examination as a condition precedent for such appointment.