S.P. Talukdar, J. - (1.) Applications under Article 226 of the Constitution had been filed one after another in connection with the recruitment process in West Bengal Judicial Service Examination, 2007. To avoid confusion and controversy and in response to the submission made by or on behalf of the parties, those were heard analogously over a protracted period of time. All those matters are now being taken up one after another.
(2.) In W.P. No. 27163 (W) of 2008, the petitioner appearing in person claimed that he appeared in West Bengal Judicial Service Examination, 2007 in response to an advertisement for recruitment published in January, 2007. Result of the preliminary examination was declared by respondent No. 1, Public Service Commission, West Bengal on 16th June, 2007. Final result was published on 28th September, 2007. Successful candidates were asked to appear in the personality test. Petitioner did not find his name in the said list. Though much below his expectation level, he came to learn that he had procured only 490 marks in aggregate. Respondent No. 1 after personality test declared a final list of 152 candidates though declared vacancy was 109. The petitioner, thereafter, gathered the information that another candidate, Sri Padmanava Chakraborty, Roll No. 0100845, secured 482 marks including his marks in the personality test. Petitioner, by filing an application under Sec. 6(1) of the Right to Information Act, 2005, could get in writing that he got 490 marks in aggregate. He then submitted representation addressed to respondent Nos. 1 to 5 requesting them to quash the panel of selected candidates but there had been no response. Being left with no choice, he approached this Court with the instant application.
(3.) Respondent No. 5 contested the case by filing Affidavit -in -Opposition, inter alia, denying all the material allegations made by the petitioner.;