- (1.) This is an appeal against judgment and order dated May 15, 2013 passed by Hon'ble Single Judge of this Court in W.P. No. 1132 (w) of 2013, holding, inter alia, that there was procedural impropriety in the process of decision making in the relation to appointment of moderator and in prescribing guideline by the resolution dated August 7, 2012 adopted in the meeting of the Committee comprising of the Hon'ble the Chief Justice and two other Hon'ble Judges of this Court.
(2.) The Hon'ble Judge held that such decision has caused detriment and prejudice to the writ petitioner and, therefore, the writ petitioner was entitled to the original marks awarded to her in Paper II. Directions were given to recast her position in the merit list, to take her interview and to fill up the vacant post either by her, if she has been selected, or by a candidate, who has, otherwise, been entitled.
(3.) The writ petition was in connection with selection and appointment in the twenty two (22) vacancies in the cadre of District Judge (entry level) to be filled up in 2012 by direct recruitment from the members of the Bar, by normal promotion and limited competitive examination, in accordance with the West Bengal Judicial (Conditions of Service) Rules, 2004.;