NATIONAL LITERACY MISSION AUTHORITY Vs. JANARDAN MONDAL

JUDGEMENT

(1.) Re: CAN 7233 of 2019 Sufficient cause being shown for not being able to prefer the appeal within the statutory period of limitation. The delay of 65 days in preferring the appeal is condoned.

(2.) By consent of the parties, both the appeals and the applications are treated as day's list and disposed of by a common order.

(3.) The writ petitioners nos. 1, 2, 3, 4, 5, 7, 8 and 10 were appointed as Anuprerak of Rajnagar Block in the District of Birbhum by Birbhum Zilla Loksiksha Samity in the year 2002 under Literacy Programme of West Bengal State Literacy Mission Authority. Petitioner nos. 6, 9, 11 and 12 were appointed as Anupreraks of Rajnagar Samity in the year 2007. Petitioner no. 13 was appointed as Anuprerak under the said Block in the year 2008. Petitioner nos. 14 and 15 were appointed as Anuprerak under the said Scheme under Illambazar Block in the year 1997. Petitioner nos. 16 and 17 were appointed as Mukhya Anupreraks under the said Block in the year 1997. Petitioner nos. 18 and 19 were appointed as Anuprerak under Rampurhat Block and the petitioner no. 20 was appointed as Anuprerak under Dubrajpur Block in the year 1997.