DEBI PRASANNA CHATTAPADHAYA Vs. DIRECTOR OF COTTAGE AND SMALL SCALE INDUSTRIES
LAWS(CAL)-1990-6-20
HIGH COURT OF CALCUTTA
Decided on June 11,1990

DEBI PRASANNA CHATTAPADHAYA Appellant
VERSUS
DIRECTOR OF COTTAGE AND SMALL SCALE INDUSTRIES Respondents

JUDGEMENT

P.K.Mukheriee, J. - (1.) Order of termination passed by the Director of Cottage and Small Scale Industries dated December 18, 1987, has been impugned in the instant writ petition by the writ petitioner, Debi Prasanna Chattopadhaya.
(2.) It appears that the said order of termination was passed in respect of the petitioner, Debi Prasanna Chattopadhaya, who was appointed provisionally on "purely temporary basis pending verification of his antecedents to the "extra-temporary post of Enumerator" under the Scheme of Census Cum Sample Survey of Small Scale Industrial Units in West Bengal, by order of the Directorate dated March 25, 1983, which has been terminated from the date of issue of the order, as he was considered "unsuitable" for employment under the Government.
(3.) This writ petition was admitted by Mahitosh Majumdar J, on April 8, 1988, and subsequently this writ petition was mentioned before me on March 9, 1990, and, after completion of affidavits, it was heard on several days by me.;


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