LAWS(CAL)-2021-9-56

RENTU BISWAS Vs. STATE OF WEST BENGAL

Decided On September 15, 2021
Rentu Biswas Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Facts of both the case being similar, the writ petitions are being disposed of by this common judgment.

(2.) The petitioners belong to the OBC- A category. Both of them participated in the recruitment process initiated by the Commission for being appointed as Assistant Professor in the subject Geography. Initially only eight vacancies were published in OBC-A category but thereafter fresh vacancies were added and 11 vacancies in the OBC-A category have been filled up by way of recommendation.

(3.) The petitioners were selected to participate in the interview. In the provisional merit panel Rentu Biswas was placed in rank 12 and Md. Azfar Mondal was placed in rank 13 in the OBC-A category. As the name of the petitioners appeared in serial nos. 12 and 13 respectively in the provisional merit panel published on 6th March, 2020, recommendation letter was not issued in their favour.