ABIR KUMAR PAL Vs. W. B. POWER DEVELOPMENT CORPORATION LIMITED
LAWS(CAL)-2016-4-92
HIGH COURT OF CALCUTTA
Decided on April 04,2016

Abir Kumar Pal Appellant
VERSUS
W. B. Power Development Corporation Limited Respondents

JUDGEMENT

- (1.) The facts are sufficiently recorded in the order of February 3, 2016, but some salient features require repetition.
(2.) The petitioner applied for a post under the West Bengal Power Development Corporation Limited pursuant to an advertisement issued on March 18, 2013. The grievance of the petitioner is that the notice dated October 28, 2015 for the interview convened to be held on November 19, 2015 was received by the petitioner on December 22, 2015 long after the interview had been concluded. The first respondent Corporation has produced copy records to demonstrate that the notice to the petitioner was issued on the date referred to therein and the same posted on October 29, 2015.
(3.) The Corporation also represented on January 25, 2016 when the petition was taken up in right earnest for the first time that the panel of successful candidates had already been prepared and the letters of appointment issued and posts filled up. On January 25, 2016, the Post Master General was directed to file a report "after completing a thorough inquiry as to how a postal article takes more than forty days to reach from ICH Sainthia to Rampurhat H. O.";


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