BAISAKHI BANERJEE Vs. CHAIRMAN WEST BENGAL COLLEGE SERVICE COMMISSION
LAWS(CAL)-2005-8-72
HIGH COURT OF CALCUTTA
Decided on August 17,2005

BAISAKHI BANERJEE Appellant
VERSUS
CHAIRMAN, WEST BENGAL COLLEGE SERVICE COMMISSION Respondents

JUDGEMENT

- (1.) The petitioner herein has filed this writ petition as the respondentMill AI-Ameen College Authority refused to appoint the said petitioner in the post of Lecturer in Political Science in spite of specific recommendation made by the West Bengal College Service Commission.
(2.) Undisputedly, the writ petitioner is highly qualified and appeared at the State Level Eligibility Test conducted by the West Bengal College Service Commission in the year 2001. The petitioner has duly qualified at the said State Level Eligibility Test in the discipline of Political Science and became eligible for Lectureship in Universities/Colleges of India. After being qualified and eligible for lectureship the petitioner was empanelled for appointment as Lecturer in Political Science by the West Bengal College Service Commission and ultimately the petitioner was recommended for the post of Lecturer in a college at Midnapore under Vidyasagar University.
(3.) In view of certain irregularities in the said recommendation, the petitioner filed a writ petition before this Court bearing W.P. No. 2052 of 2003 on the earlier occasion which was finally decided by Bhaskar Bhattacharya, J. on 13 May, 2004 whereby and whereunder the petitioner was asked to join as a Lecturer in Sagar Mahavidyalay.;


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