SHIBALAK ROY Vs. STATE OF WEST BENGAL
LAWS(CAL)-2013-6-85
HIGH COURT OF CALCUTTA
Decided on June 24,2013

Shibalak Roy Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) THE Judgment of the Court was as follows : Let the affidavit of service be kept on record.
(2.) THIS writ application is filed by the petitioner alleging inaction on the part of the Sub -Divisional Officer, Alipurduar Sub -Division, Post Office - Alipurduar, District - Jalpaiguri in considering the representation of the petitioner dated May 10, 2013. It is revealed from the pleading of this writ application that the petitioner participated in a selection process for appointment of a non - teaching staff (Group -D) in Alipurduar Hindi Madhyamik Vidyalaya (S.E.) in the year 2008.
(3.) THE panel prepared for appointment of the above non -teaching staff (Group -D) was approved by the Additional District Inspector of Schools (S.E.),'Alipurduar Sub -Division, District - Jalpaiguri under his memo No. 527 dated September 12, 2008. The name of the respondent No. 6 appeared on top of the above panel and the name of the petitioner appear in serial No. 2.;


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