S.B. Sinha, J. - (1.) Re : CAN 2268 of 2000 Having heard the learned Counsel, we are satisfied that there was sufficient cause for the appellants in not being able to file the appeal within the prescribed time. The application is accordingly allowed and the delay in filing the appeal is condoned. Let the appeal be now registered if the same is otherwise in form. Re : CAN 2269 of 2000
(2.) Having heard the learned Counsel for the parties, we are of the opinion that the method of recruitment as stated in the circular letter dated 4.12.98 does not mean that only because the appellants have been serving as Gram Panchayat Karmacharis, although not appointed on regular basis, they have a right of promotion and/or absorption.
(3.) Mr. Bhattacharya states that there exists a circular of 1994 issued by the State absorbing the services of such Gram Panchayat Karmacharis, but the learned Counsel for the State submits that only the services of Dafadars and Chowkidars have been regularised thereby, and not of the Tax Collectors who were appointed on contract basis. Our attention in this connection has been drawn to the notification dated 13.11.95 as also the notification dated 2.9.91. Rule 8 of the West Bengal Panchayat (Recruitment and Conditions of Service of Gram Panchayat Karmee) Rules, 1995 reads thus : "Provision for Dafadars and Chowkidars - Notwithstanding anything contained in rule 7, all available vacancies in the post of Gram Panchayat Karmees in a district shall be filled by the Dafadars and Chowkidars serving on the 31st March 1994, in any Gram Panchayat within the district who have exercised option for appointment as Gram Panchayat Karmees.";