Hrishikesh Banerji, J. - (1.) By the present writ application the petitioner has challenged the order dated February 18, 1998 whereby the petitioner's prayers for his reinstatement in his service as Extra Muharrir w.e.f. 3.1.1977 and for re-designating him as the Lower Division Clerk w.e.f. 1.4.1978 was refused.
(2.) The petitioner was appointed as Extra Muharrir in the Office of the Sub-Registrar, Habra by the District Registrar of 24-Parganas (North) on a temporary basis to liquidate the arrears in copying. He joined on 5.7.1965 but did not attend his office from 25th October to 31st December in the year 1976. On 3.1.1977 when he reported for duty he was at first allowed to resume his duty by the Sub-Registrar subject to the approval of the superior authority but around 11-30 a.m., the same day, the Sub-Registrar passed an order in the order book whereby the petitioner was not allowed to work on the grounds of his unauthorised absence for a long period and extremely perfunctory official behaviour.
(3.) It is stated by the petitioner that the Government had taken a decision to absorb all the Extra Muharrirs into regular service as Lower Division Clerks and by virtue of the said decision the petitioner is entitled to be appointed as an L.D.C. w.e.f. 1.4.1978. Without taking any steps for a period of long 16 years the petitioner made an application on 28.9.1992 requesting the District Registrar, North 24-Parganas for his reinstatement in the service and the matter was forwarded to the State Government by the Inspector General of Registration. The Government informed the Inspector General by a communication that the petitioner would be reinstated as daily-rated worker as a special case in relaxation of the bar created by the Labour Department's Memo No. 1700-EMP dated 3.8.1979. The petitioner was informed of the said order of the Government by Memo No. 2988 dated 14.12.1992.;