Amrita Sinha, J. - (1.) The petitioner is an unsuccessful candidate in a competitive examination held by the West Bengal Electricity Distribution Company Limited and West Bengal State Electricity Transmission Company Limited.
(2.) An advertisement was published on 1st May, 2007 inviting applications for various posts. The petitioner applied for the post of Assistant Engineer (IT/Computer Science). A written test was held and being successful the petitioner was asked to appear for an interview before the selection board. Final list of successful candidates was published wherein the name of the petitioner did not figure in the list. A third list of successful candidates was also published in the website of the company wherein the name of the petitioner had not been included. The petitioner submits that when contacted the authorities requested the petitioner to wait for some time and thereafter contact the authorities as further list of successful candidates would be uploaded in their website. As per the assurance the petitioner waited for a considerable period of time but thereafter noticed that another advertisement for recruitment for various posts in the same company had been published in the newspaper on 30th November, 2007. The petitioner through his learned Advocate made a demand justice enquiring about the status of the panel of the earlier examination and whether the petitioner will be appointed in the post in which he had applied.
(3.) The petitioner has annexed a list of candidates as annexure P-6 and claims that the list contained the names of successful candidates and as the name of the petitioner figured at roll no. 114 accordingly appointment letter ought to be issued in his favour. The petitioner alleges that the marks obtained by him in the written test as well as the interview ought to have been disclosed to him under separate heads so as to enable him to verify the same.;