KOUSHIK KUMAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant herein in aggrieved by an order dated 21.8.2000 passed by a learned Single Judge of this Court in W.P. No. 13435(W) of 2000 whereby and whereunder the writ application filed by the appellant herein was disposed of directing the respondent No. 6 to sponsor the name of the petitioner for the post in question provided the name of any junior has been sponsored.

(2.) Mr. Mondal, learned counsel, appearing on behalf of the appellant has strenuously submitted that having regard to the fact that the State of West Bengal in exercise of powers conferred upon it under Art. 162 of the Constitution of India has laid down Rules by a Circular letter dated 4.12.98 whereby an whereunder the method of recruitment has been prescribed for appointment of Sahayak in the Gram Panchayat, the question of consideration of candidates of a person whose name has only been sponsored by the Employment Exchange does not arise.

(3.) In support of the aforementioned contention strong reliance has been placed on a Division Bench Judgment of this Court in which one of us is a member in Santa Prosad Jana Vs. State of West Bengal and Ors., reported in 2000 WBLR 357 .