ANABIKA GANGOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is a Group "C" employee in Surendranath Women College in Kolkata. She participated along with the private respondent no.7 in the process of promotion to the post of Assistant to Cashier.

(2.) The petitioner was an Accountant and the private respondent no.7, who was the other candidate completing for the post, was the Steno-Typist. After being eligible for being considered for promotion, the petitioner as well as the private respondent no.7 appeared in an interview. Two of the members of the interview panel were external experts i.e. not the part of the regular day to day Management of the College. The said two persons have been arrayed as the respondent nos.5 and 6 in the instant proceeding.

(3.) On the basis of the marks obtained in the interview process given by each member of the Selection Committee, it was found that the private respondent no.7 secured higher marks than the writ petitioner and was given promotion. He has joined the post in working thereat and due to retire by the end of this month.