MOHAMMAD AZADUL HAQUE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Court: Having heard Mr. Hirak Mitra, the learned lawyer appearing for the writ petitioner and Mrs. Sengupta, the learned lawyer for the State respondents, it appears that the present writ petition has been filed for issuance of a writ of Mandamus commanding the respondents to give effect to the panel prepared earlier by the Selection Committee and to give the petitioner appointment in the post of Development Officer in the said integrated Co-operative Development Project (I.C.D.P.) in the district of Nadia.

(2.) It is stated in detail that in responsible, to an advertisement, copy of which is annexure "A" to the writ petition, inviting applications for appointment of officers in Nadia District Control Co-operative Bank Ltd., the petitioner applied being fully eligible and having necessary qualification. It is stated further that after the successful interview, a panel was prepared and the petitioner was ranked at the top of the said panel. It is however submitted by Mrs. Sengupta that the petitioner was second in the said panel.

(3.) The allegations of the petitioner are that the respondents have illegally cancelled the said panel at the instance of the Union and were trying to give appointment to some other person. The writ petition was moved in the year 1988 whereas the panel was prepared in 1987. At the time of entertaining the writ petition, the Court permitted the respondents to fill up the vacancy keeping one post vacant for the petitioner. The attention of this Court has been drawn to the affidavits filed by the respondents, as if the first panel was cancelled at the instance of the Union authorities.