GOBINDA CHANDRA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this application under Art. 226 of the Constitution of India Memo No. 404/Dev, dated 6th February, 1979 issued by the District Magistrate, Maldah which is Annexure 1 to the writ petition, has been challenged.

(2.) The case of the petitioner in brief is that he applied for the post of Anchal Development Worker sometime in 1973. After the interview the petitioner was informed by Memo. 2422/Dev, dated 10th October, 1973 by the District Magistrate, Malda that he was appointed provisionally to act temporarily as trainee Anchal Development Worker with effect from the date of appointment upto 31st March, 1974 subject to satisfactory report of his police verification and medical examination. There are other terms into which I need not go at the moment. On 29th October, 1973 the petitioner submitted the duly filed in verification roll before the concerned Authorities. By order, dated 30th November, 1973 the District Magistrate, Malda posted the petitioner at Gazole Block on completion of training of Anchal Development Work at Gram Sevak Training Centre. The said order of the District Magistrate is annexed to the writ petition and marked with the letter D. By the Order, dated 17th December, 1973 of the Principal, Gram Sevak Training Centre, Malda, the petitioner was released from the Training Centre with effect from the same date. Thereafter the Block Development Officer Gazole by his Memo, dated 20th December, 1973 informed the petitioner to impart training to the trainees, Anchal Development Centre and to submit the duty statement certificate to him. A copy of the said Memo has been annexed to the writ petition and marked with the letter E. By another Memo, dated 26th September, 1974 the Block Development Officer, Gazole informed the petitioner in partial modification of the previous order, dated 21st September, 1974 and in pursuance of the Memo, dated 21st September, 1974, issued by the District Magistrate, Malda, that the training period of the petitioner had been extended upto 30th September, 1974. A copy of the said Memo has also been annexed to the writ petition and marked with the letter F.

(3.) On 20th November, 1976 the petitioner made a representation before the District Magistrate, Malda, praying for furnishing him with a copy of the police verification report. Not being favoured with any reply the petitioner by his letter, dated 4th October, 1978 made another representation before the District Magistrate, Malda stating, inter alia, that be was falsely implicated in a Criminal Case but was ultimately acquitted by an order of the Learned Sessions Judge. That thereafter by Memo 404 Dev, dated 6th Feb., 1979 the District Magistrate, Malda informed the petitioner that the Government had considered him unsuitable for employment in Government service. This order has been impugned in this writ petition.