SUSHIL KUMAR DAS Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2019-5-29
HIGH COURT OF CALCUTTA
Decided on May 03,2019

SUSHIL KUMAR DAS Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Abhijit Gangopadhyay, J. - (1.) This is an application by a Group-D staff of a College namely Sundarban Mahavidyalaya, in Kakdwip, District South 24-Parganas, for his appointment in a Group-C post in the said College. The petitioner has prayed for a direction on the College authority for allowing him in the interview. The interview has already been held and a person has been appointed in that post but the cause remains as the petitioner has also challenged the recruitment process.
(2.) From the pleading of the parties it is found that for recruitment in the post of Clerk the College published an advertisement dated 7th September, 2016 laying down the maximum age limit for the candidates as "not exceeding 40 years" but immediately thereafter on 8th September, 2016 withdrew the age specified and stated that the age of the candidate as on 1st September, 2016 should be as per Rule of Government of West Bengal instead of "not exceeding forty (40) years". The petitioner has no reason for being aggrieved by such change. He had filed his application for the post of Clerk (lower division) pursuant to the advertisement published in the Times of India dated 7th September 2016 and participated in the recruitment process.
(3.) After the submission of the application for participating in the recruitment process for appointment in the Group- C post of the College, the petitioner apprehended that the admit card would not be issued to him by the College authority and filed for issuance of admit card one writ application being W.P. 26873 (W) of 2016 which was disposed of on 28th November, 2016 as admit card had already been issued to him.;


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