SUBHA KUMAR GHOSH Vs. STATE OF WEST BENGAL AND OTHERS
LAWS(CAL)-2018-2-174
HIGH COURT OF CALCUTTA
Decided on February 02,2018

Subha Kumar Ghosh Appellant
VERSUS
State of West Bengal and Others Respondents

JUDGEMENT

Rajasekhar Mantha, J. - (1.) The respondents have not used any affidavit-inopposition despite direction issued on 8th May, 2015. However Counsels for the State and Union have made submissions on the basis of instructions.
(2.) On or about 29th November, 2013 the Government of West Bengal office of the District Magistrate, Dakshin Dinajpur & Executive Officer Dakshin Dinajpur Zilla Parishad (Panchayat & Rural Development Section), Balurghat issued a notice of employment. One of the posts notified for recruitment was, "Nirman Sahayak" of Gram Panchayat. The qualification required for the said post was "Diploma in Civil Engineering." The writ petitioner had applied for such post
(3.) The writ petitioner passed Part I & II of the Technician Engineers Membership Examination conducted by the Institute of Civil Engineers (India) located at Ludhiana in Punjab. He had secured "A" grade in the said examination. The writ petitioner had also undergone practical training/test and project work within AICTE approved engineering institution.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.