M.H.S. Ansari, J. - (1.) Instant writ application is filed praying for quashing and withdrawing the impugned appointment letter dated 30th April, 1996 being Annexure 'E'. A further direction has been prayed for commanding the respondents to forthwith give appointment to the petitioner in the post of Copyist as per the selection dated 24th April, 1996.
(2.) The above reliefs prayed for are founded on the ground that the petitioner got a call letter from the Employment Exchange for the post of Copyist in the Judgeship of South 24-Parganas. On the basis of the said letter, petitioner appeared before the Selection Committee and was interviewed for the post of Copyist. It is the case of the petitioner that he was selected for appointment by the Selection Committee. Reliance has been placed upon Annexure 'B' which reads as under; "OFFICE OF THE DISTRICT JUDGE (S) 24-PARGANAS In view of the Examination/Test held on 29.3.96 for appointment of a Copyist the following person has been selected for appointment. 1. Shri Kamal Kumar Roy. District Judge".
(3.) On 25th April, 1996, it is stated in paragraph 4 of the writ application that an envelope was sent by the Special Messenger to the applicant's permanent address at P/85/2, C.I.T. Road, Calcutta 700014. On opening the said letter the petitioner found that on 26th April, 1996 at 10.30 A.M. he was required to join in the post of Copyist. 27th to 29th April, 1996 being holidays however, on 30th April, 1996 when the petitioner went to the office of the District Judge at 10 A.M., he was called by the District Registrar, Alipore and petitioner explained to him the reasons for non-appearing on 26th April, 1996. The learned Registrar asked the private respondent Shri Das to join in the said post on the same date and petitioner was informed that his prayer for appointment will be considered subsequently. It is the case of the petitioner that he was willing to and reported to join in the said on 30th April, 1996. The grievance of the petitioner is that instead private respondent Shri Das was asked to join in the post in the place of the petitioner though the name of the non-official respondent is not appearing in the one man panel dated 24th April, 1996.;