JUDGEMENT
Aloke Chakraborty, J. -
(1.) Heard Mr. Ghosh for the writ petitioner and Miss Das for the respondents.
(2.) Miss Das communicated to the Court that the records of the case could not be produced by her client's officers and to that effect she got instruction.
(3.) The case of the petitioner in brief is that he belongs to Scheduled Caste Community having a valid certificate and is a physically handicapped person. He has no legs below knee. The petitioner states that he read upto class VIII and his name was enrolled with the District Employment Exchange at Lalbagh, Murshidabad and is renewed from time to time from June 1, 1968. The petitioner was engaged as Pankha Puller in regular vacancy in the office of the Block Development Officer, Bhagwangola II Murshidabad and he rendered service as Pankha Puller in the said Block upto October 31, 1972. The petitioner states that it was a seasonal job and he used to be engaged for a few months in each year. Annexure M to the writ petition shows that the petitioner rendered service for the following period: June 1, 1968 to October 31, 1968 - 153 days July 1, 1969 to October 31, 1969 -123 days April 1, 1970 to October 31, 1970-214days April 1, 1971 to October 31, 1971 - 214 days April 1, 1972 to October 31, 1972 - 214 days;
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