BIKASH CHANDRA SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Facts leading to the filing of the instant writ application in brief are as under:-

(2.) A prior permission was granted for filing up the post of clerk and therein it was specified that the post is reserved for Scheduled Caste candidates (annexure 'D'). Petitioner is one of the candidates sponsored by the Employment Exchange and was found eligible to appear at the interview held on 7th February, 2000. It is the case of the petitioner that he was selected and placed at serial No. 1 of the panel (annexure 'G') copy whereof was furnished to the petitioner by the school authorities upon request of the petitioner. From this said annexure 'G' it will appear that the panel in the order of merit prepared on the basis of the interview held on 7th February, 2000 is as under; <FRM>JUDGEMENT_43_CALLT1_2003Html1.htm</FRM>

(3.) The DIS (SE) by his order dated 26th April, 2000 (annexure 'H') asked the school authorities to recast the panel by removing from the panel names of such candidates who bear the surname ?Saha? as they are excluded from the Scheduled Caste. The school authorities, it appears recast the panel whereby the name of the petitioner was excluded despite being placed at serial No. 1 in the panel.