CHIRANJIB ROY Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) The petitioner is presently working as a Junior Assistant (for short JA) under the Kolkata Municipal Corporation (for short KMC). The petitioner came to the Hon'ble Court by way of a previous writ petition, being WP No. 2003 (W) of 2001 (for short WP I).

(2.) The grievance of the petitioner, as raised in WP I, arose from the fact that although the Municipal Service Commission (for short MSC) invited applications for appointment to 11 posts of JAs under the KMC, only five appointments were actually given in the year 2000. The petitioner contended through WP I that although he was the first Scheduled Caste (SC) candidate in the final list of 11 merit based candidates, he was not offered appointment.

(3.) The petitioner further contended that appointment was offered to a candidate at Serial No.3 of the merit based list treating the said Serial No.3, one Ranesh Kumar Biswas, as a SC candidate. The petitioner submits through Mr. Ghoshal, Learned Senior Counsel appearing with Mr. Nandi, Learned Counsel, that the said Serial No.3 (supra) ought to have been treated in the merit list as part of the Unreserved Category since out of the 11, 6 were reserved for the Unreserved category, 3 for the SC category, one for the Scheduled Tribe (ST) category and one for the Other Backward Classes (OBC) category.