AINAL HAQUE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN C. O. No. 13545 (W) of 1989 Memo no. 2987-Regn. dated 13th December, 1989, memo No. 2989- Regn. dated december, 1989 and Memo No. 2991-Regn. dated 13th December, 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 no. 1 to 5 and 8 were appointed as extra Muharrirs under the District Registrar, 24 Parganas, from which post the said petitioners no. 1 to 5 nd 8 were promoted to the post of L. R. Act Muharrirs. The said writ petitioners are still working in the post of Muharrirs under the District Registrar, 24 Parganas, (South ). The writ petitioners no. 6 and 7 were appointed initially as extra copyists and thereafter they were promoted to the post of copyist since when the writ petitioners no. 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 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.