- (1.) Heard learned Counsel for the parties.
(2.) The petitioner is aggrieved by an order dated 7th October, 2002 passed by the West Bengal Land Reforms & Tenancy Tribunal. Before the Tribunal the finding of the Appellate Authority in favour of the private respondent Shri Basudeb Malik, as a bargadar, was challenged. The Tribunal was pleased to observe that the Appellate Authority has analysed the evidence and passed a well reasoned order and after making this finding the Tribunal refused to interfere with the order of the Appellate Authority. Before us the order of the Appellate Authority was also placed.
(3.) It is an admitted position that in 1983 the said private respondent was appointed as a teacher in a primary school and he is still continuing as a teacher and is a recorded bargadar. This point was raised before the Tribunal and the Tribunal has refused to go into that question since there is no legal bar for recording the name of a teacher as bargadar.;