DR. RAJU DAS Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2010-1-89
HIGH COURT OF CALCUTTA
Decided on January 12,2010

Dr. Raju Das Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

JAYANTA KUMAR BISWAS, J. - (1.) The petitioner in this Article 226 petition dated January 7, 2010 is seeking a mandamus commanding the second respondent, the Chairman, West Bengal College Service Commission, to submit "the manuscript papers namely Interview Authority and the Commission Authority has given marks" in his favour.
(2.) Mr. Sarkar, counsel for the petitioner, has submitted that the petitioner, a PhD and a brilliant scholar, is apprehending that the college service commission that interviewed him for the post of lecturer has not given him mark for his PhD. He has invited me to make an order commanding the college service commission to produce the records of selection for ascertaining whether the selection committee interviewing the petitioner gave him proper marks according to rules.
(3.) The petitioner has stated that for appointment to the post of Physics Lecturer the college service commission has recommended candidates who obtained 56.42 marks; and that in the written examination he obtained 49.46 marks. He has claimed that out of 20 marks allotted for the viva, he is sure to get at least 15 and hence it is not comprehensible how the commission can say that he did not get at least 56.42 marks.;


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