I.P. Mukerji, J. - (1.) The point involved, after it is finally decided by this court or any superior court will have a very wide and far reaching effect. The basic issues involved in this case are identical to those involved in the other cases. The decision in this case will necessarily govern the other cases also.
(2.) In the year 1988 the petitioner qualified in the Madhyamik examination conducted by the West Bengal Board of Secondary Education.
(3.) In 1997 he was appointed as a casual employee, in the vacant post of the Sanitary Assistant in Bolpur Municipality. The Chairman of the Municipality certified this appointment by his letter dated 3rd December, 2015. The petitioner has been discharging the function of a clerk.;