Debasish Kar Gupta, J. - (1.) Let the supplementary affidavit to this writ petition filed by the petitioner, affidavit-inopposition filed on behalf of the State respondent and the reply thereto filed on behalf of the petitioner be kept on record.
(2.) This is an application filed under Article 226 of the Constitution assailing an order dated June 18, 2014 passed by the Director of Local Bodies, Government of West Bengal.
(3.) By virtue of the impugned order, the representation of the petitioner for regularizing his appointment to the post of Lower Division Clerk, Registrar, Birth and Death and Assistant Law Officer respectively for different periods was rejected.;