Protik Prakash Banerjee, J. - (1.) The reasoned order (Annexure P6 at p.30) dated December 15, 2016 passed by the Secretary, West Bengal Madrasah Service Commission pursuant to an order of this court passed in WP No.24609(W) of 2014 dated October 4, 2016 alleges that the only reason why the writ petitioner, though eligible to be recommended for compassionate appointment who is appearing as serial no.18 before the Commissioner where nine vacancies are admittedly to be filled up under the compassionate appointment category out of total ninety vacancies, is not recommended, because though having essential qualifications, allegedly he did not have a desirable qualification of knowledge and skill in operating and using computer and type.
(2.) Unfortunately, this finding is contrary to the materials on record. Since long before the date of passing the reasoned orders, at least as far back as on March 1, 2013 and March 15, 2013, the writ petitioner had acquired such desirable qualifications which were before the authorities from at least June 16, 2014.
(3.) Accordingly, the order dated December 15, 2016 is based on materials which are contrary to the record and/or shows non-application of mind to the materials on record. In either case the said order is perverse to the extent of requiring interference by this court.;