SRI DAKSHINARANJAN MISTRI Vs. STATE OF WEST BANGAL AND OTHERS
LAWS(CAL)-2006-11-91
HIGH COURT OF CALCUTTA
Decided on November 28,2006

Sri Dakshinaranjan Mistri Appellant
VERSUS
State of West Bangal and Others Respondents

JUDGEMENT

Jayanta Kumar Biswas, J. - (1.) This writ petition was listed for hearing on July 27, 2006 when none appeared for the petitioner. It was directed to go out on list. After giving notice dated November 23, 2006 counsel for the school service commission mentioned the matter for listing. The notice was duly received by clerk of counsel for the petitioner. No body appears to represent the petitioner Counsel for the commission files opposition dated June 28, 2006. He says that copy of the opposition was serviced on counsel for the petitioner on July 3, 2006. No reply has been filed by the petitioner.
(2.) Questioning the decision of the commission dated April 21, 2006 withdrawing the recommendation dated March 01, 2006 whereby the petitioner was recommended to the authority of Gobindapur Milani Vidyapith Junior High School, Purba Medinipur for appointment as an assistant teacher of Mathematics (Hons./PG) S.C. the petitioner took out this writ petition dated May 10, 2006. His contention is that after making the recommendation the commission possessed no power to rescind it.
(3.) On the ground that in the application submitted to the commission the petitioner gave a false declaration that he obtained a master's degree in mathematics through a regular course, the commission decided to withdraw the recommendation letter. It decided to withdraw the recommendation the moment it detected that the petitioner had given a false declaration. Since he had obtained the master's degree through distance education method, and not through any regular course.;


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