ANINDITA BERA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this matter one supplementary affidavit has been filed by the petitioner. In the supplementary affidavit I found that there is a startling revelation through document, which is a notice of a second meeting of the committee constituted by the School Education Department, Government of West Bengal, vide memo dtd. 1/11/2019. This notice shows, by which I am extremely and extremely surprised, that there were at least two or more than two meetings of the said committee. Whereas before this court Dr. Santi Prasad Sinha, the advisor of the Commission and convenor of the five member committee in other matters having similar allegations of corruption, here in the appointment in the posts of assistant teachers by the School Service Commission said time and again that there was no meeting of the said 5 member committee. The other members of the committee have also given their reply to similar questions before CBI.

(2.) I find that Dr. Sinha has made false statement before this court as the notice of metting dtd. 19/11/2019, being Annexure P-5 of the supplementary affidavit (at page 6 thereof), is signed by said Dr. Sinha himself.

(3.) In this writ application the petitioner has prayed for publishing fair and transparent merit list of Assistant Teachers in 1st State Level Selection Test 2016 (classes IX and X) in terms of 2016 Rules of recruitment including the waitlist disclosing the breakup and segregation of marks; for uploading the online application forms of the candidates in respect of 1st State Level Selection Test 2016 (Class IX and X); disclosure of the letters of appointments and to consider the candidature of the petitioner.