BENODE BEHARI MAITY Vs. STATE

JUDGEMENT

(1.) THE petitioners in the present two writ applications were appointed as Extra-Muharrirs and were posted at sawiagar Sub-Registry Office. They joined on February 24, 1977, on being appointed as such by the Judicial Minister and forwarded by the Inspector General of Registration, West bengal under Registration Directorate Memos dated July 30, 1976 (vide Annexure 'a' ).

(2.) THE petitioners were surprised to receive letters dated march 25, 1978 where it was indicated that their services as Extra-Muharrirs were dispensed with from tie very same day, i. e. from March 25, 1978 ' (Annexure 'b' ).

(3.) THE petitioners on April 3, 1978 submitted applications to the Government of West Bengal praying for their reinstatement and on or about April 18 , 19 78 they were informed that the orders of their termination had been withdrawn (Annexure ' E ).