ASHIM KUMAR BANERJEE, J. - (1.) The petitioner applied for the post of Clerk in terms of an advertisement issued by the Labour Department, appearing at page 55 of the petition. The petitioner claims that he was eligible for the said post and as such applied for the same. The State committed illegality in not calling him in interview. The Tribunal declined to interfere. Hence, this petition before us.
(2.) Mr. Swapan Banerjee, learned counsel, appearing for the petitioner, has drawn our attention to pages 55 - 57 of the petition. In page 55, we find that for the concerned post qualification and experience were prescribed in Clause (2) of the advertisement. In page 57, we find that the State notified that the persons would be called for interview on 1 : 10 ratio, strictly on the basis of merit in Secondary or equivalent examination.
(3.) Mr. Banerjee contends that such corrigendum was nothing but an attempt to modify the selection process which was not spelt out in the original advertisement. Mr. Banerjee, however, contends that despite directions being given by this Court for filing affidavit, the State did not file any affidavit. Hence, the State should produce records to enable this Court to cause an inspection of the record to find out illegality, if any, committed by the State in the selection process.;