DILIP KUMAR PAL Vs. STATE OF WEST BENGAL
LAWS(CAL)-2013-3-47
HIGH COURT OF CALCUTTA
Decided on March 21,2013

Dilip Kumar Pal,Malay Kumar Jash Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) These four applications are disposed of by this common judgment and order as they have arisen out of the same recruitment process. W.P. No.11770(W) of 2005:-
(2.) This application had been filed by Sri Dilip Kumar Pal, a candidate for the post of Clerk of the Sasanga High School, District Burdwan.
(3.) He had filed the application praying for a writ in the nature of mandamus directing the respondents to act in accordance with law and for directing the respondents to sponsor the name of the petitioner for the post of clerk and allow the petitioner to appear in the interview for selection to the aforesaid post.;


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