ASHOKE KUMAR DASADHIKARI,J. - (1.) This writ petition was moved against the selection of the private respondent being the respondent no.4 as teacher in Shruti school of deaf, Village and P.O. Bar Basudevpur, P.S. Sutahata, Dist. Purba Medinipur.
(2.) It was submitted by Mr. Roy, learned Counsel appearing in support of the writ petitioner that he was an eligible candidate and having experience as regular teacher whereas the private respondent who is selected has experience as part-time teacher and he also submitted that the Selection Committee did not consider the case of the writ petitioner in proper perspective and also taking note of his qualification, etc. Mr. Roy submitted that proper selection was not made by the Selection Committee. Therefore, the records be brought before this Court. He submitted that the selection is bad and liable to be cancelled.
(3.) Dr. Patra, learned Counsel appearing for the University submits that a 7-member Selection Committee was formed out of which six were present and within the aforesaid six members two were external experts called from outside for holding such selection. Dr. Patra produced the original records before this Court and pointed out the merit assessment-sheet and the percentage of marks obtained by the respective candidates before the Selection Committee. He submitted that private respondent was selected on merit and he is the only empanelled candidate selected by the Selection Committee. He submitted that it was a proper selection and there is no illegality whatsoever in assessing the merit of the respective candidates at the time of preparing the panel.;