UJJAL MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner as an intending candidate applied for the Post of Assistant Teacher in Bengali (Pass), pursuant to the Notification issued by the respondent authority. Provisional Admit Card was issued in favour of the petitioner by the third respondent and the petitioner was allowed to appear in the written test in Sec. A and Sec. B scheduled on July 29, 2012. The petitioner duly appeared in the said written examination. The third respondent uploaded the result of the said written examination in its official website and the petitioner had qualified in Sec. A (Part-II) examination as would be evident from Annexure P-5 to the writ petition.

(2.) Despite qualifying in Part-II, Sec. A written examination, the petitioner did not receive any call for interview i.e. the personality test.

(3.) By a letter dated August 12, 2013the petitioner under the provisions of Right to Information Act, 2005 (for short, the RTI Act) requested the seventh respondent to furnish him the informations regarding the marks awarded to the petitioner in subject test (Sec. B) and to make over his answers scripts to him. The petitioner also requested to intimate him the lowest marks of the candidate, who was called for personality test. By a letter dated August 14, 2013 the sixth respondent informed the petitioner that in a meeting of the third respondent held on July 04, 2013, it was decided that no information with regard to the said examination to be provided under the RTI Act until finalization of the merit list. The selection process had completed, without providing the necessary information as was sought for by the petitioner under the said application dated August 12, 2013. The petitioner then made another representation on March 03, 2014 requesting the seventh respondent for supplying all those informations as were sought for by the petitioner through his said letter dated August 12, 2013.