NABARUN BISWAS Vs. STATE OF W.B. AND ORS.
LAWS(CAL)-2006-8-90
HIGH COURT OF CALCUTTA
Decided on August 02,2006

Nabarun Biswas Appellant
VERSUS
State Of W.B. And Ors. Respondents

JUDGEMENT

Jayanta Kumar Biswas, J. - (1.) The petitioner is questioning the selection of the ninth respondent for the post of clerk in Anantapur Madhyamik Siksha Niketan, Nadia. Both the petitioner and the ninth respondent participated in the selection process with other eligible candidates. According the recruitment rules the candidates were to take a written test and thereafter they were to participate in the type writing test. In all four candidates participated in the test.
(2.) In written test the petitioner secured the highest mark. The selection was to be made on the basis of total mark obtained by the candidates. In type writing test he secured lowest mark. As a result, he was found fourth among the four contesting candidates. The ninth respondent improved his position from third upto written test stage to first after the type writing test. The candidates participated in the tests on December 4th, 2005.
(3.) On December 7th, 2005 the petitioner submitted a representation dated December 5th, 2005 to the present of the managing committee of the institute. That representation was, however, addressed to the district inspector of schools to whom it was not sent. In that representation the petitioner alleged that after the typing test the scripts were mixed, and that thereafter he was asked to put signature on script, though he had no idea whether that was the script he had used.;


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