SAMBUDDHA CHAKRABARTI,J. - (1.) The short question involved in the present writ petition is whether the authorities taking an interview are justified to wait beyond the scheduled hours fixed for the same for any particular candidate to appear.
(2.) PURSUANT to a notice published in a Bengali daily inviting application from intending persons for appointment of LPG distributor at Ghatal in the district of Paschim Medinipur the petitioner filed an application. By a letter dated June 20, 2008 the petitioner was called for an interview on July 11, 2008. It was specifically mentioned in the said letter that any request for change of date and time for the interview would not be entertained.
(3.) SINCE no panel could be prepared after the said interview the authorities decided to hold a second interview. By a letter dated August 8, 2008 the petitioner was intimated that a fresh interview would be held on August 23, 2008 at 11 hrs. The said letter also contained a stipulation that no request for change in date and time for re -interview would be entertained.;