Mir Dara Sheko, J. - (1.) The appeal is preferred by the West Bengal College Service Commission assailing the order dated February 25th, 2016 passed by the Single Bench in W.P. No.13400 (W) of 2015 (Dr. Gautam Pal Vs. West Bengal College Service Commission and Others).
(2.) Pursuant to an advertisement No.1/2012, dated December 27, 2012 issued by the West Bengal College Service Commission, hereinafter will be referred to as 'Commission', the respondent/ writ petitioner, Dr. Gautam Pal submitted an online application for participation in the selection process for being empanelled under Commission for being appointed as the Assistant Professor. Grievance of the writ petitioner was, that although he had the requisite qualification in mathematics and experience by virtue of work at R.C.C. Institute of Information Technology, the marks to which he would be entitled on experience was not provided, and therefore, his name was not wrongly empanelled.
(3.) The Writ Court upon hearing both sides and consulting the Rules and Regulations passed an interim order, which is set out hereunder:- " the authorities will award 1.5 mark in favour of the petitioner for every completed year of service with a maximum of five years, in terms of clause 3. After awarding such marks in favour of the petitioner, the candidature of the petitioner will be considered in accordance with law. In the event, after awarding of such marks the petitioner comes within the zone of consideration, he must be given appointment. Any appointment given to any person, who has obtained lesser marks of the petitioner, will have to be dealt with by the authorities accordingly".;