Amitava Lala, J. - (1.) The petitioners worked as Census enumerators under Government of West Bengal and have come under the purview of exempted categories as ex-census employees on the basis of notification of Labour Department, Government of West Bengal, vide Government Order No. 5120(60) LW dated 17th October, 1977.
(2.) According to the further notification of the Labour Department, Government of West Bengal, 30% of the total vacancies arising in an year to be filled up falling within the exempted categories.
(3.) The ad hoc committee of District Primary School Council, Howrah, made requisition to the Employment Exchange in the year 1986 for sponsoring the names from different categories but they failed to make any requisition to fill up the post of Assistant Teacher in Primary Schools from the ex-census employees falling under exempted categories.;