Abhijit Gangopadhyay, J. - (1.) In response to an advertisement issued by the Tea Board of India for the post of Development Officer the petitioner applied for the said post for being employed in that post. The petitioner was a scheduled caste candidate. He was successful in the written test for the said post and was called for the interview by Tea Board's letter dated 12th October, 2012 for appearing in the interview on 7th November, 2012.
(2.) The petitioner appeared in the interview along with other candidates. Thereafter the petitioner was not intimated about the result of the selection test and as he was hopeful to get the employment he sent two consecutive applications under the Right to Information Act of 2005 to the concerned Officer of the Tea Board dated 17.12.2012 and 09.01.2013 for knowing the result etc. but received no reply thereto and thereafter filed two appeals under the said Act on 02.02.2013 and 04.02.2013 to which, he alleges, also received no reply.
(3.) The petitioner filed the writ application for issuance of writ in the nature of mandamus to fill up the vacancy reserved for scheduled caste candidates and also for a mandamus for his appointment as the candidate under the scheduled caste category in the said post against the selection process. His further prayer was also to recast the select list by setting aside the final select list published by Tea Board.;