SAMBUDDHA CHAKRABARTI,J. - (1.) BY this writ petition the petitioner has inter alia prayed for a writ in the nature of Mandamus commanding the College Service Commission not to give any effect or further effect to alleged withdrawal of its recommendation for appointment of the petitioner as a lecturer of the concerned college and for other reliefs.
(2.) THE case of the petitioner inter alia is that he holds a post- graduate degree in Bengali and has qualified in the SLET examination in the year 1999. Pursuant to an advertisement published by the West Bengal College Service Commission (the Commission, for short) for appointment of lecturer in Bengali the petitioner filed an application. On September 26, 2007 the petitioner was called for an interview. Thereafter the petitioner was empanelled and was recommended for the post of lecturer in Vivekananda Mission Mahavidyalaya in the district of Purba Midnapore and this was followed by an appointment letter, dated July 2, 2008, issued by the Principal of the College. Before joining the petitioner obtained release from the College where he was teaching, i.e., Bhatter College in the district of Paschim Midnapore. In the release order it was mentioned that the petitioner was being released on lien for one year with effect from July 15, 2008 as per the resolution of the Governing Body to join as a lecturer of the new college.
(3.) THE petitioner states that he had joined the Bhatter College on July 11, 2002 and his service there was confirmed after one year by the College authorities. Even the pay fixation was made by the Director of Public Instruction of the said College. When approached by the authorities of the new college for the approval of the appointment of the petitioner the Director of Public Instruction made a query that in the bio-data furnished by the petitioner his B.Ed qualification and teaching experience in the previous college were not mentioned.;