BABITA SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has alleged in this writ application that in the merit list published initially one Babita Sarkar was in the first position and her position was 20th. But after some days one Ankita Adhikary, daughter of Paresh Chandra Adhikary, presently a Minister of State for Education was imported in the said merit list and the said Ankita Adhikary was placed in serial no. 1 and, therefore, the petitioner, Babita Sakar, became 21st in the merit list. This merit list was actually a waitlist. From the waitlist 20 persons have been given recommendation and, therefore, the petitioner, the 21st candidate in the list, after sudden appearance of said Ankita Adhikary, did not get any opportunity to get any recommendation and consequent appointment. Ankita was placed in Serial No.1 in the said wait list.

(2.) In course of the hearing learned advocate for the State, Mr. Sen, has submitted that neither the said Anikta Adhikary nor another person named in the petition, namely Moni Das, against whom another allegation that despite being a below-ranked waitlisted candidate, got recommendation and subsequently appointment by a jump from her below rank and crossing at least the petitioner, are not made parties.

(3.) I direct the petitioner to add them, i.e., Ankita Adhikary and Moni Das, and also Paresh Chandra Adhikary as party respondents in this writ application by tomorrow after receiving the address from the School Service Commission. Petitioner has submitted that for not having the addresses of them they could not be made parties.