- (1.) There are many reasons why an example should be made out of this petitioner to maintain the sanctity of the system and to send the message that such undeserving cases which waste court time will cost the litigant dear.
(2.) The petitioner applied to be engaged as an Anganwadi worker under the Integrated Child Development Scheme. Though the petitioner has not appended the conditions governing the engagement as were published at the time of inviting applications for the posts, it appears that an upper ceiling limit as to educational qualifications was fixed by the conditions. In other words, candidates who possessed higher educational qualifications than the upper ceiling indicated, were not eligible to apply for or obtain the engagement.
(3.) By a notice dated January 20, 2012, the petitioner was asked to appear before the Sub -Divisional Officer, Kharagpur on January 30, 2012 to show all documents pertaining to the petitioner's educational qualifications. The notice indicated that the matter had arisen out of a complaint from a possible rival who had also applied for the engagement.;