BISWANATH SOMADDER,J. - (1.) Let the report in the form of an affidavit filed on behalf of the respondent no.2 be kept on record.
(2.) After considering the submissions made by the learned advocates for the parties and upon perusing the instant application as well as the report, it appears that the writ petitioner was a contingent labourer and he was working as Sweeper-cum-Water Carrier in the office of the Child Development Project Officer, Khejuri-I, ICDS Project in the district of Purba Medinipur. He was very irregular and whimsical in work. He had earlier moved a writ petition before this Court, which was disposed of with a direction upon the respondent no.2 to pass a reasoned order, which was done. He has again approached this Court seeking, inter alia, issuance of a writ in the nature of mandamus commanding the respondent authorities to allow him to continue work at ICDS Project and also to disburse his arrear dues.
(3.) In the facts and circumstances of the case, there is no reason as to why the writ petitioner can seek a mandamus for being re-appointed as a contingent labourer, he being a casual worker to begin with. However, so far as his dues are concerned, it appears that the same has been encashed but has not yet been received by him.;