Debangsu Basak, J. - (1.) The petitioner seeks a mandatory injunction against the appointing authority from dismissing or removing the petitioner from an employment with Mekliganj Municipality.
(2.) Learned advocate appearing for the petitioner submits that, the petitioner belongs to a Scheduled Tribe, namely Koch tribe.
(3.) The State of West Bengal issued a tribe certificate in favour of the petitioner on September 15, 1998. On the strength of such certificate, the petitioner applied for obtaining her employment.;