Shri Pritam Tarafdar vs The State Of West Bengal & Ors
2023 Latest Caselaw 3083 Cal

ML 68
01.05.2023

GB WPA 17519 of 2022

Shri Pritam Tarafdar Vs The State of West Bengal & Ors.

Mr. Himangshu Ghosh, Mr. Sobhan Majumder ... for the Petitioner.

Mr. Tapan Kumar Mukherjee, Ms. Saheli Mukherjee ... for the State.

Affidavit-of-service filed in Court today, be kept with

the record.

The petitioner prays that he may be allowed to resume

his duties as a 'Skilled Technical Person' under the

Chakdignagar Gram panchayat, where he had been serving till

his services were discontinued on the allegation of

commission of offences punishable under the Indian Penal

Code. The petitioner was subsequently acquitted by the

learned Special Court by the order dated November 22, 2021.

Relying on the judgment, the petitioner approached the

authorities for being considered for the post of 'Skilled

Technical Person' for implementation of the MGNREGS

scheme. According to the petitioner, the schemes are in the

process of execution and as such, the requirement for 'Skilled

Technical Person' has not been done away with.

The Additional District Programme Coordinator,

MGNREGA and the Additional District Magistrate (ZP) Nadia

shall dispose of the representation of the petitioner, which is

Annexure-P/9 at Pages-35 to 37 of the writ petition in

accordance with law.

The petitioner will be given an opportunity of being

heard. The Pradhan of the concerned gram panchayat shall

also be heard. Accordingly, a reasoned order shall be passed

and communicated to all concerned.

The entire exercise shall be completed within a period

of two months from the date of communication of this order.

The writ petition is disposed of accordingly.

However, there will be no order as to costs.

All the parties are directed to act on the basis of the

server copy of this order.

(Shampa Sarkar, J.)