THAKURDAS SAHA Vs. STATE OF WEST BENGAL AND OTHERS
LAWS(CAL)-1995-8-52
HIGH COURT OF CALCUTTA
Decided on August 24,1995

Thakurdas Saha Appellant
VERSUS
State of West Bengal and Others Respondents

JUDGEMENT

Dilip Kumar Basu, J. - (1.) The petitioner was appointed as a temporary Lower Division Clerk-cum-Typist under the office of the Collector, Burdwan by a memo bearing No. 2739(67) dated 10th November, 1987, which is Annexure 'A' to the writ petition.
(2.) The petitioner submitted his caste certificate in support of his candidature and considering the caste certificate issued by the Metropolitan Magistrate, Calcutta, on 25th May, 1982, which is Annexure-'B' to the writ petition, the petitioner was appointed as a Lower Division Clerk-cum-Typist.
(3.) By a memo bearing No. 62 dated 22nd March, 1988, the petitioner was directed to submit his caste certificate in support of his candidature as a member of Scheduled Caste for the purpose of employment in Government service under the Government of West Bengal in terms of Rule 8 of the West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies and Posts) Rules, 1976, within one month from the date of receipt of the notice, failing which the petitioner's service would be terminated after expiry of one month. The memo bearing No. 652 dated 22nd March, 1988, is Annexure-'C' to the writ petition.;


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