Shampa Sarkar, J. - (1.) Aggrieved by and dissatisfied with the order dated June 8, 2017 passed by the District Magistrate Bankura, the Writ Petitioner (hereinafter referred to as the petitioner) filed this application under Article 226 of the Constitution of India (hereinafter referred to as the writ petition).
(2.) The contention of the petitioner was that he was engaged as a Social Audit Volunteer under the respondent Dhansimla Gram Panchayat from 2014 and his assignment was for a duration of merely five to six days per year. While discharging his functions as a Social Audit Volunteer he was engaged as an "Awaas Bandhu", pursuant to an interview held for such engagement by a letter dated August 31, 2016 by the Block Development Officer Sonamukhi Panchayat Samiti and the petitioner under-went training prior to joining as "Awaas Bandhu". He was discharging his duties and joined the post on September 2, 2016. His appointment was contractual in nature and as per a policy decision of the State Government a contractual government employee, was entitled to work upto the age of 60 years. Suddenly, an order was passed dated September 9, 2016 by the Block Development Officer and Executive Officer Sonamukhi Panchayat Samiti, Bankura by which his appointment was cancelled. He contended that such cancellation was violative of the principles of natural justice and further that he would be rendered jobless. Accordingly, he made a representation dated December 22, 2016 to the District Magistrate, Bankura and Executive Officer, Bankura Zila Parishad, the respondent no. 2, ventilating his grievances.
(3.) As the respondent no. 2 did not take any steps in disposing of the representation the petitioner filed an application under Article 226 of the Constitution of India before this Court being W.P. no. 1863 (W) of 2017. The said representation was taken up for hearing on May 8, 2017 and an order was passed directing the District Magistrate, Bankura and Executive Officer, Bankura Zilla Parishad to take a decision on the pending representation of the petitioner dated December 22, 2016.;