KRISHNA PRASAD GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed on behalf of the petitioner is taken on record.

(2.) Matter is heard in presence of the learned advocates representing the petitioner and the State respondents.

(3.) Pursuant to a recruitment notice dtd. 27/6/2017 issued by Additional District Magistrate (G), Purba Bardhaman, Civil Defence Volunteers (Male) in the District of Purba Bardhaman were informed for sponsoring names of 150 Civil Defence Volunteers for engagement as Auxiliary Fire Operator, till regular recruitment, on substantive basis under West Bengal Fire and Emergency Services.