SECRETARY, WEST BENGAL JUNIOR LAND REFORMS OFFICERS ASSOCIATION & ORS. Vs. STATE OF WEST BENGAL & ORS.

JUDGEMENT

(1.) In this application under Art. 226 of the Constitution of India two notifications being nos. 727 L. Ref. dated 21st July, 1988 being Annexure 'C' to the writ petition and 729 L. Ref. dated 21st July, 1988 being Annexure 'P' to the writ petition have been challenged.

(2.) The matter was hotly contested both by the petitioners and the State Government and rather longish arguments were made by both the parties.

(3.) The main thrust of the argument for the petitioners is that the Junior Land Reforms Officers are sought to be shunted out of their cadre without their consent and such an action on the part of the Government is devoid of any effect in law.