- (1.) The petitioner filed the instant writ petition for non-appointing the petitioner in permanent post of Vector Control Mazdoor as per panel prepared in the year 1997 under schedule caste category by the Kolkata Municipal Corporation.
(2.) It is submitted by Ms. Soma Chakraborty, learned Advocate appearing for the petitioner that in the year 1996 on the basis of the names sponsored by the employment exchange a panel of 176 candidates was prepared to fill up the vacancies in the post of Vector Control Mazdoor. In the said panel the petitioner's name was appearing in Serial No.34, upto Serial No.26 of the said panel were given appointment by the KMC under general category candidates and from Serial No.35 to 40 were given appointment under schedule caste category candidates barring the petitioner.
(3.) It was further submitted by Ms. Chakraborty that the petitioner being the schedule caste candidate his name was registered under schedule caste category in the employment exchange , in spite of having schedule caste certificate the petitioner had not been given appointment under schedule caste category by the corporation authority though the candidates whose names were appearing below the name of the petitioner were provided with employment by the corporation under schedule caste category. It is revealed from the records that the petitioner made representation before the corporation in the year 1999 and also in the year 2001 ventilating his grievances regarding non-appointing the petitioner in the post of Vector Control Mazdoor under schedule caste category.;