NEPAL CHANDRA DAS Vs. STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2012-1-461
HIGH COURT OF CALCUTTA
Decided on January 19,2012

NEPAL CHANDRA DAS Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

ASHOKE KUMAR DASADHIKARI,J. - (1.) Let affidavit-in-reply filed today be kept in record.
(2.) The controversy in this writ petition is as regards appointment of Group 'D' employee in a school reserved for scheduled caste category. The concerned school authorities invited sponsored candidates from the employment exchange. Pursuant to such requisition the employment exchange sponsored 20 candidates including the writ petitioner. Out of 20 candidates 13 candidates including the writ petitioner appeared at the interview along with one more candidate being the private respondent herein who was allowed to appear at the interview on the basis of the order passed by this Hon'ble Court.
(3.) The writ petitioner's main grievance in this writ application is that the private respondent is not at all entitled to appear before the interview board since his name was not sponsored. Therefore, his selection is bad and his appointment in the post of group 'D' should be cancelled.;


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