CHANCHAL KUMAR PATRA Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2016-9-124
HIGH COURT OF CALCUTTA
Decided on September 20,2016

CHANCHAL KUMAR PATRA; RANJIT KARMAKAR Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

- (1.) A process of selection for appointment on the post of clerk in Jujersha P.N. Manna Institution (hereafter the school) culminated in appointment of Shri Pravash Naskar (hereafter Pravash) on such post. Such selection and appointment have been challenged in these two writ petitions by Chanchal Kumar Patra (hereafter Chanchal) and Ranjit Karmakar (hereafter Ranjit). Chanchal and Ranjit were also aspirants for the said post of clerk but ultimately did not figure in the panel of three candidates that was prepared by the selection committee.
(2.) This round of litigation initiated by Chanchal and Ranjit has been preceded by previous rounds of litigation before the writ court as well as the writ appeal court. Reference to all such proceedings is not considered necessary for the purpose of decision on these two writ petitions. Suffice it to note that although the prior permission to fill up the post of clerk in the school was issued in the year 2000, the selection process under challenge has flowed from an advertisement dated April 3, 2014. The basic ground on which the selection of Pravash has been challenged is that of a perceived bias of the members of the selection committee that has rendered the selection process vitiated.
(3.) It is noted that the panel that was prepared by the selection committee with Pravash figuring at the top position was forwarded to the concerned district inspector of schools, who approved the same on July 11, 2014. Based on such approval, Pravash was offered appointment on July 14, 2014 and he immediately joined on that day.;


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