ADHIRATH MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS appeal has been preferred on behalf of the writ petitioner assailing the judgment and order passed by the learned single Judge whereby and whereunder the said learned Judge rejected the claim of the appellant/writ petitioner regarding regularisation of his service.

(2.) IT appears from the records that the appellant herein was appointed in a Group 'd' post of Night Guard-cum-Sweeper in Nakole Gram Panchayat on 30th January, 1991 pursuant to the resolution adopted by the members of the said Gram Panchayat. The said appointment of the appellant was thereafter, confirmed in the meeting of the Gram Panchayat on July 8,1993.

(3.) IT has been alleged on behalf of the appellant that the new Pradhan of the said Gram Panchayat after taking charge of the office initially did not allow the appellant/writ petitioner to sign the Attendance Register and thereafter, informed the said appellant that the members of the Gram panchayat had passed a resolution to terminate his service although no disciplinary proceeding was ever initiated in this regard by the said Gram panchayat.