NADIM QUASMI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed in Court today be kept on record.

(2.) Heard the learned Advocates for the parties.

(3.) The instant writ application has been filed by one Nadim Quasmi, being principally aggrieved by the appointment given to the Respondent No. 6, for the post of a librarian in Shamshia High Madrasah (H.S) situated in Khalpara, P.S. Siliguri, District-Darjeeling. According to the Petitioner, although he holds higher qualification, being an Honours Graduate in English, his name was not considered for being empanelled as the first candidate, which happens to be Respondent No. 6. The learned Advocate for the Petitioner submits that the Petitioner was placed as the third empanelled candidate and therefore, challenges the process of empanelment as arbitrary and wrongful and not in accordance with law.