SHYAMAPADA DEY Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2012-2-386
HIGH COURT OF CALCUTTA
Decided on February 16,2012

Shyamapada Dey Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

JYOTIRMAY BHATTACHARYA,J. - (1.) Re: CAN 7837 of 2011. The petitioner along with other eligible candidates participated in the selection process for the post of Librarian in Bilasbarh Angua Higher Secondary (H.S.) school. Out of 42 candidates, 22 candidates appeared in the interview before the Selection Committee on 30th August, 2009.
(2.) Since no further step was taken by the school authority for completing the selection process, the petitioner came before this Court with this writ petition seeking issuance of direction upon the respondents for completing the said selection process at an early date.
(3.) Considering the fact that the concerned District Inspector of Schools reported the said vacancy to the concerned School Service Commission for filling up the said post without concluding the process which was initiated by the school authority for filling up the said post in the manner as aforesaid, this Court passed an interim order on 22nd March, 2011 restraining the authorities from filling up the post in question through the process of such selection to be conducted by the School Service Commission pursuant to the said vacancy report submitted by the concerned District Inspector of Schools without the leave of the Court.;


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