RAMESH CH DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN both the writ petitions a challenge was thrown against legality or otherwise of the

(2.) IN CO. No. 3636 (W) of 1993, there are two petitioners, viz. , Ramesh Das and nirmal Kumar Biswas, who got their names registered with the Basirhat employment Exchange, District North 24 parganas under registration No. BC/ 3389/77, dated 13 October 1977 and bc/1347/77, dated 19 July 1977 respectively. Petitioner 1 passed higher secondary examination in 1975 and petitioner 2 passed higher secondary examination in 1976. Petitioner 2 is a member of scheduled caste community which was duly recorded in his employment Exchange card.

(3.) IN C. O. No 10485 (W) of 1993, sole petitioner Ms. Swapna Mazumdar, passed higher secondary examination in 1977 and got herself registered with the Employment exchange, District North 24 Parganas at barasat under Registration No. BAR/w/103 8/82, dated 12 May 1982. The petitioner herein belonged to schedule caste community which was duly certified by Additional District Magistrate, North 24 parganas, and was duly recorded in her employment Exchange card.