ASHOKE KUMAR DASADHIKARI,J. - (1.) The writ petitioner is aggrieved against the impugned order passed by the District Magistrate, Purulia on 5th October, 2009.
(2.) Mr. Barua, learned Counsel appearing for the writ petitioner submits that the writ petitioner is a land-loser which is the admitted case. The homestead land of the petitioner measuring an area of 0.77 acres were acquired and therefore, under the Circular the writ petitioner is entitled to be enlisted in employment exchange in the exempted category. It was submitted earlier a writ petition was moved and this Hon'ble Court directed the concerned authority to consider and pass reasoned order. Pursuant to the aforesaid direction this order impugned was passed.
(3.) The District Magistrate refused the prayer of the writ petitioner for enlistment in the exempted category on the ground that the father of the petitioner is a lawyer of the District Judge's Court at Purulia and he has other lands.;