SANJIB MUKHOPADHYAY Vs. STATE OF WEST BENGAL
LAWS(CAL)-2019-12-54
HIGH COURT OF CALCUTTA
Decided on December 18,2019

Sanjib Mukhopadhyay Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

RAVI KRISHAN KAPUR,J. - (1.) By an order dated 4 November, 2019, the name of the petitioner no.1 had been expunged from the records and this petition was directed to be proceeded with only insofar as the petitioner no.2 was concerned.
(2.) The short facts giving rise to the present petition are that the petitioner no.2 passed the B.Sc. examination with Physics Honours and thereafter proceeded to obtain a Master's Degree in Computer Application from the Sikkim Manipal University. The petitioner no.2 was thereafter awarded a degree in (M. Phil.) from the Global Open University, Dimapur, Nagaland.
(3.) By an advertisement issued by the West Bengal College Service Commission dated 17 June, 1999 the State respondents sought for candidates who had the following qualifications: (i) Consistently good academic record with at least 55% marks (without any sort of grace or an equivalent grade in the Master's's degree preceded by 3 years Hons. Degree in "the concerned subject" with at least 2nd class marks. Relaxation of 5% from 55% of the marks is admissible to candidates (a) belonging to SC/ST/PH category, and (b) qualified in the JRF examination conducted by the UGS/CSIR only prior to 1989. (ii) Qualifying of the Eligibility Test for JRF/Lectureship conducted by UGC/CSIR (NET) or UGC accredited State Eligibility Test (SET) earlier SLET conducted by WBCSC or possessing of Ph.D. or M.Phil. degree in "the concerned subject". (iii) Good power of expression (speaking, reading and writing) in Bengali/Nepali. (emphasis supplied) ;


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