Jayanta Kumar Biswas, J. - (1.) The petitioner is praying for an order directing the authority of Bijay Krishna Girls' College to cancel the recruitment process initiated by employment notice dated August 04, 2006 for appointing a laboratory attendant. He is also asking for a mandamus directing the college authority to regularise his appointment to the post of laboratory attendant on the ground that he has been serving in the college from 1991.
(2.) Counsel submits that though in 1991 the petitioner was appointed on casual basis, in the selection process initiated by the college authority for appointing a laboratory attendant the petitioner was permitted to participate. He says that in the panel prepared by the selection committee the petitioner was the first person. His argument is that since nothing was informed to the petitioner about cancellation of that selection process, the college authority is not empowered to initiate a fresh recruitment process for making appointment to that post. Counsel for the college authority submits that the selection process initiated in 2001 was cancelled, since Government had imposed an embargo on making appointment.
(3.) From para twelve of the writ petition I find that the petitioner had full knowledge of the fact that the selection process initiated in 2001 was cancelled. Hence I do not find any reason to accept his contention that because of that selection process in which a panel was prepared, the college authority is not empowered to initiate a fresh selection process. In my view, the college authority has committed no wrong by initiating a fresh recruitment process. The decision of the authority to cancel the previous selection process was never questioned by the petitioner in any manner whatsoever.;