DEBI PROSAD DEY,J. - (1.) The petitioner has sought for the cancellation of order dated 13.04.2005 as communicated to the petitioner by memo no. Nil dated 02.06.2005 by the Block Development Officer, Manbazar-II and Ex-Officio Executive Officer, Manbazar-II development block, Post and Police Station-Manbazar, District-Purulia being annexure P-10 on the ground that the Block Development Officer could not properly implement the guidelines provided in notification no.3598/PN/0/1/3S-114-2003 dated 8th October, 2003 and thereby the Block Development Officer has failed to regularise the service of the petitioner.
(2.) The case of the petitioner in brief is that the petitioner was working as a helper for repairing works of tubewells under the office of Manbazar Panchayat Samity from 06.05.1990 to 25.08.2004 on daily wages. The Sabhadhipati of Manbazar-II Panchayat Samity has accordingly issued a certificate in favour of the petitioner for the period from 06.05.1990 to 15.06.1992(annexure P/2). The name of petitioner also transpires in the list of contingent worker maintained by concerned Gram Panchayat (annexure P/3). The concerned Gram Panchayat has also issued a certificate in favour of the petitioner showing that the petitioner worked under the said Panchayat as helper of repairing work of tubewell for the period of 19.08.1993 to 03.06.1998(annexure P/4).
(3.) The department of Panchayat and Rural Development of the Government of West Bengal issued notification no.3598/PN/0/1/3S-114/2003 dated 8th October, 2003, published in the Kolkata Gazette on 22nd October, 2003, under the signature of M.N. Ray, Secretary to the Government of West Bengal, whereby and where under he gave some guidelines for regularising the irregular appointments, if any, given by the respective Gram Panchayats, Panchayat Samities and Zilla Parishads, as the case may be.;