DEBDAS SAHA Vs. STATE OF WEST BENGAL
LAWS(CAL)-2019-11-57
HIGH COURT OF CALCUTTA
Decided on November 15,2019

Debdas Saha Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

Md. Nizamuddin, J. - (1.) Heard both sides.
(2.) Relevant facts involved in brief in this case as appears on perusal of relevant records are hereunder.
(3.) The Writ petitioner was initially appointed as Clerk in the Chakdaha Municipality since 16.11.1988 to 31.07.1996 on consolidated payment.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.