PARAMANANDA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner in this art.226 petition dated June 16, 2004 is questioning the decision of the District Inspector of Schools (S.E.), Bankura dated May 28, 2004, Annexure P7 at p.26.

(2.) The petitioner participated in a selection process initiated by Dhulai R.K.M. Mrinmoyee Vidyamandir in Gopikantapur of the district Bankura for appointing a clerk in the institute. In the process he took the typing test, and according to him on typing test he obtained 5 marks. He alleged that in the score sheets maintained by each member of the selection committee and also in the final score sheet prepared and signed by the members of the selection committee it was wrongly shown that on typing test he obtained only 2. He moved this court and this court directed the district inspector of schools to decide the matter. Accordingly the district inspector of schools has given the impugned decision.

(3.) The district inspector of schools has held that the petitioner failed to submit any acceptable evidence in proof of his case that though on typing test he actually obtained 5 out of 5 full marks, in the score sheets maintained by each member of the selection committee and then in the final score sheet prepared and signed by the members of the selection committee it was wrongly shown that on typing test he obtained only 2 out of 5 full marks.