IN RE: ATANU MONDAL Vs. STATE

JUDGEMENT

(1.) The petitioner apparently passed the Madhyamik Examination conducted by the West Bengal of Secondary Education in the year 2006 in the First Division securing 87.87 per cent marks.

(2.) The petitioner was registered with the Employment Exchange. Pursuant to an advertisement issued on 30th August, 2009 inviting applications for appointment of primary school teachers in Calcutta, the petitioner applied.

(3.) According to the petitioner, the petitioner appeared in the written test was selected in the interview and was thereafter empanelled. However, no appointment was given to the petitioner.