NADIM FIROZ Vs. STATE OF W.B. AND OTHERS
LAWS(CAL)-2012-1-231
HIGH COURT OF CALCUTTA
Decided on January 04,2012

Nadim Firoz Appellant
VERSUS
State Of W.B. And Others Respondents

JUDGEMENT

PATHERYA,J. - (1.) By this writ petition, the petitioner seeks appointment to the post of Assistant Primary School Teacher in Hindi Language.
(2.) The case of the petitioner is that although he participated in the selection process initiated in 2009 pursuant to advertisement dated 13th August, 2009 and the petitioner having participated in the written test so also in the interview, no appointment letter has been given to the petitioner. In fact, the Memo of 24th September, 2010 has also not been made applicable to the petitioner, who belongs to the backward classes. Hence this application has been filed and orders sought.
(3.) Counsel for the respondent no. 3 submits that the petitioner was wrongly called for the interview as he did not qualify. The OBC Certificate has been issued to him only on 23rd December, 2010, i.e. after the process was initiated. Therefore, this application warrants no order.;


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