LAWS(CAL)-2021-8-69

TANMOY KARAN Vs. STATE OF WEST BENGAL

Decided On August 25, 2021
Tanmoy Karan Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) In response to the advertisement no. 1 of 2018 published by the West Bengal College Service Commission inviting applications for the post of Assistant Professor in State-aided Degree Colleges of West Bengal, the petitioner applied for being appointed in the subject Geography. He was successful in the selection process and his name appeared at serial no. 50 in the provisional merit panel published by the Commission in the unreserved category.

(2.) At the time of publication of the advertisement 37 vacancies were declared for the unreserved category in the subject Geography. The empanelled candidates were requested to attend counselling to be held on 16/3/2020.

(3.) As the vacancies in the unreserved category were filled up by the candidates whose name appeared at the top of the merit list the petitioner did not get a chance to participate in the counselling process.