TAPAN KUMAR BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) State wanted to fill up the post of Director, Bangur Institute of Neurology. The State invited applications from the eligible candidates. Altogether eight candidates participated in the selection process. They were

(2.) Being aggrieved, professor Tapan Kumar Biswas, the applicant, above named, approached the State Administrative Tribunal inter alia questioning the selection process. The Tribunal vide judgment and order dated September 5, 2008 dismissed the said application. The Tribunal observed that the petitioner did not score any mark regarding second item of the score sheet and regarding item publication of journals the petitioner obtained only 0.5 marks whereas professor Ghorai obtained 14.5. The Tribunal also observed that mere omission in putting signature by the Selection Committee members could not permit the Tribunal to draw any adverse conclusion about the authenticity and transparency of the entire selection process. The Tribunal further observed that there was no reason to share the apprehension of the petitioner that his case was rejected on the ground of bias or any other ground not acceptable in law or equity.

(3.) Being aggrieved, professor Biswas approached this Court by filing the above writ petition being W.P.S.T. 121 of 2009 which was heard by us on the above mentioned date.